(3)A person shall not be qualified for appointment as Law Officer unless he—(a)is a citizen of India, and(b)is qualified for enrolment as an advocate of a High Court.Explanation.—For the purposes of this section,—(a)in computing the period during which a person has been an advocate of a High Court, there shall be included any period during which the person has held a judicial office after he became an advocate;(b)the expression “judicial office” shall be deemed to include the post of Law Officer.
