14. A candidate shall be eligible to appear at the examination, ifhe is: -
a) a citizen of India;IO[b) a person II [practising] as an Advoc~te in India or a person qualified to beadmitted as an Advocate under the Advocates Act, 1961; and]c) not more than 32 years of age on the l2[lst day of January of the year inwhich the applications for appointment are invited.]
