5. Qualifications for appointment of Charity Commissioner and Joint Charity Commissioner.
(1)A person to be appointed as the Charity Commissioner shall be one -(i)who is holding or has held a judicial office not lower in rank than that of a District Judge (Selection Grade), or(ii)who has been for not less than ten years an advocate enrolled under the Advocates Act, 1961,(XXV of 1061.) or(iii)who is a member of All India Service and is qualified to be appointed as the Secretary to Government, or(iv)who has worked on the post of Joint Charity Commissioner continuously for a period of five years.(2)A person to be appointed as the Joint Charity Commissioner shall be one -(i)who is holding or has held a judicial office not lower in rank than that of a District Judge (Entry Level) for not less than five years, or(ii)who has been for not less than ten years an advocate enrolled under the Advocates Act, 1961,(XXV of 1961.) or(iii)who has worked on the post of Deputy Charity Commissioner continuously for a period of five years.
