Section 4A(1) in Maharashtra Public Trust Rules, 1951
(1)A person to be appointed as a Director of Accounts under section 6, shall be one -(a)who is a Chartered Accountant within the meaning of the Chartered Accountants Act, 1949 (XXXVIII of 1949), and whose name is entered in the Register maintained under that Act for a consecutive period of not less than eight years; or(b)who holds a degree in Commerce of any University in India established by law, or any other University recognized for the purpose, by the State Government at least in the second class with Advance Accountancy and Auditing as Special subjects and who has thereafter experience for at least 12 years in any post involving work of accounts in a Government or local authority establishment, or in any firm or company of Chartered Accountants, or in any reputed commercial firm; or(c)who is holding or has held for not less than five years the post of an Assistant Director of Accountants in the Maharashtra Charity Organisation; [or](d)[ who has served as an officer in the Maharashtra Finance and Accounts Service Class I (Senior) for a period of not less than five years.] [Added by Notification No. 13337/P, dated 2nd June 1972.]
