(3)A person shall not be qualified for appointment as a judge of the Federal Court unless he-(a)has been for at least five years a judge of a High Court in British India or in a Federated State ; or(b)is a barrister of England or Northern Ireland. of at least ten years standing, or a member of the Faculty of Advocates in Scotland of at least ten years standing; or(c)has been for at least ten years a pleader of a High Court in British India or in a Federated State or of two or more such Courts in succession:Provided that -(i)a person shall not be qualified for appointment as Chief Justice of India unless he is, or when first appointed to judicial office was, a barrister, a member of the Faculty of Advocates or a pleader.; and(ii)in relation to the Chief Justice of India, for the references in paragraphs (b) and (c) of this subsection to ten years there shall be substituted references to fifteen years.In computing for the purposes of this subsection the standing of a barrister or a member of the Faculty of Advocates, or the period during which a person has been a pleader, any period during which a person has held judicial office after he became a barrister, a member of the Faculty of Advocates or a pleader, as the case maybe, shall be included.
