48. Qualification for appointment as Registrar's nominees.
(1)The State Government may appoint a person to be a Registrar's nominee; provided that-(a)he has practised as an Advocate, Pleader or Vakil for not less than five years, or(b)he is enrolled as an Advocate or holds degree or other qualification in law of any University established by law or of any other authority which entitles him to be enrolled as an Advocate, and either (i) has held office not lower in rank than that of Deputy Register of Chits for not less than five years, or (ii) possesses good knowledge and experience of chit fund legislation and practice.(2)The State Government may, by notification in the official Gazette appoint as many persons as might be necessary to act as Registrar's nominee for settlement of disputes arising under the Act.
