(2)A person to be appointed as the Joint Charity Commissioner shall be one -(i)who is holding or has held a judicial office not lower in rank than that of a District Judge (Entry Level) for not less than five years, or(ii)who has been for not less than ten years an advocate enrolled under the Advocates Act, 1961,(XXV of 1961.) or(iii)who has worked on the post of Deputy Charity Commissioner continuously for a period of five years.
