Section 5(2) in The Maharashtra Public Trusts Act, 1950
(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.
