Section 4 in The Maharashtra Public Trusts Act, 1950
4. Qualifications for appointment of Charity Commissioner and Joint Charity Commissioner.––
A person to be appointed as the Charity Commissioner or a Joint Charity Commissioner shall be one––(a)who is holding or has held a judicial office not lower in rank than that of a District Judge or a Judge of the Bombay City Civil Court, or the Chief Judge of the Presidency Small Cause Court:Provided that a person to be appointed as a Joint Charity Commissioner may be one who is holding or has held a judicial office not lower in rank than that of an Assistant Judge or an Additional Chief Judge of the Court of Small Causes, Bombay or who has held the office of a Deputy Charity Commissioner for not less than five years; or(b)who has been for not less than ten 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.
