.-Subject to the provisions of rule 151, a person shall be qualified to be registered as a trade marks agent if he-(i)is a citizen of India;(ii)is not less than 21 years of age;(iii)has passed the examination prescribed in rule 154 or is an Advocate within the meaning of the Advocates Act, 1961 (25 of 1961) or is a Member of the Institute of Company Secretaries of India;(iv)is a graduate of any University in India or possess an equivalent qualification; and(v)is considered by the Registrar as a fit and proper person to be registered as a trade mark agent.
