Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(3) in Gujarat Public Trusts Act, 2011

(3)A person to be appointed as an Assistant Charity-Commissioner shall be a person -
(a)who is holding or has held a judicial office not lower in rank than that of a Civil Judge for not less than three years, or
(b)who has been for not less than five years an advocate enrolled under the Advocates Act, 1961,(XXV of 1961.).