Section 48(1) in Chit Funds (Rajasthan) Rules, 1989
(1)The State Government may appoint a person to be as Registrar's nominee provided that : -(a)He has practised as an Advocate, pleader or Vakil for not less than five year, or(b)He is enrolled as an Advocate or holds a degree or other authority which entitles him to be enrolled as an advocate, and either(i)has held rity which entitles him to be enrolled as an Advocate4, and either (i) has held office not lower in rank than that of Deputy Registrar of Chits for not less than five years, or(ii)possesses good knowledge and experience of chit fund legislation and practice.
