(1)On such date as may be prescribed, the Deputy or Assistant Charity Commissioner shall prepare list of persons liable to serve as assessors.(2)Every person between the ages of 25 and 65 shall, except as may be prescribed by rules, be liable and serve as an assesor under this Act.(3)In the preparation of the lists, regard shall be had to the property, character, education and religion of persons whose names are entered therein.(4)The lists so prepared shall be submitted to the Charity Commissioner and when approved by him shall be published in the Official Gazette.(5)The lists published under sub-section (4) shall be in operation for a period of three years:Provided that the Charity Commissioner may before the expiry of the said period direct any additions or alterations to be made therein.(6)The lists published under sub-section (4) shall notwithstanding anything contained in sub-section (5) be deemed to be valid and in operation for a further period of one year or until new lists are prepared in substitution thereof, whichever period expires first.
