- Subject to the provisions of rule 145, a person shall be qualified to be registered as a trademarks agent if he-(i)is a citizen of India,(ii)is not less than 21 years of age;(iii)is a graduate of any university in India or possesses an equivalent qualification and has passed the examination prescribed in rule 148 or is an Advocate within the meaning of the Advocates Act, 1961 (25 of 1961) or is a member of the Institute of Company Secretaries of India;(iv)is considered by the Registrar as a fit and proper person to be registered as a trademark agent.
