Section 3(iii) in The Maharashtra Land Revenue (Qualification for Conferral of Powers of Assistant or Deputy Collector or Tahsildar) Rules, 1968
(iii)has passed the Secondary School Certificate Examination or an examination recognised by the State Government as equivalent to that examination and is holding an office continuously for a period of not less than three years under any department of Government, or local authority which in the opinion of the State government in not lower rank than that of as Assistant or Deputy Collector.
