Section 5 in The Maharashtra Public Trusts Act, 1950
5. Deputy and Assistant Charity Commissioners.––
(1)The State Government may also appoint such number of Deputy and Assistant Charity Commissioner in the office of the Charity Commissioner or for such regions or sub-regions or for such public trust or such class of public trusts as may be deemed necessary.(2)A person to be appointed as a Deputy Charity Commissioner shall be one—(a)who is holding or has held a judicial office not lower in rank than that of a Civil Judge (Senior Division) or Judge of the Court of Small Causes of Bombay or any office which in the opinion of the State Government is an equivalent office, or,(b)who has been for not less than eight years,—(i)an advocate enrolled under the Indian Bar Councils Act, 1926, or the Advocates Act, 1961,(ii)an attorney of a High Court, or(iii)a pleader enrolled under the Bombay Pleaders Act, 1920, or(c)who has held the office of an Assistant Charity Commissioner for not less than five years.(2A)A person to be appointed as an Assistant Charity Commissioner shall be a person—(a)who is holding or has held a judicial office not lower in rank than that of a Civil Judge (Junior Division) for not less than one year, or(b)who has been for not less than four years—(i)an advocate enrolled under the Indian Bar Councils Act, 1926, or the Advocates Act, 1961.(ii)an attorney of a High Court, or(iii)a pleader enrolled under the Bombay Pleaders Act, 1920, or(c)who holds a degree in law of any University in India established by law or any other University recognized by the State Government in this behalf and has worked in the Charity Organization after obtaining such degree for not less than five years in an office not lower in rank of Superintendent or Legal Assistant.(3)The Deputy and Assistant Charity Commissioner shall exercise such powers and perform such duties and functions as may be provided by or under the provisions of this Act.
