Section 104 in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002
104. Qualifications for registration .-Subject to the provisions of rule 105, a person shall be qualified to be registered as a Geographical Indications 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 108 or is an Advocate within the meaning of the Advocates Act, 1961 (25 of 1961);(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 Geographical Indications Agent.
