(3)A person shall not be qualified for appointment as a Judge unless he-(a)has for at least seven years held a judicial office in India or the office of a Member of a Tribunal or any post under the Union or a State requiring special knowledge of law; or(b)has for at least seven years been an advocate of a High Court or of two or more such Courts in succession; or(c)possesses such other qualifications as the Central Government may, with the concurrence of the Chief Justice of India, prescribe.
