(1)The State Government may also appoint such number of Deputy and Assistant Charity Commissioners in the office of the Charity Commissioner or for such regions or sub-regions or for such public trusts or such class of public trusts as may be deemed necessary.(2)A person to be appointed as a Deputy Charity Commissioner shall be one -(i)who is holding or has held a judicial office not lower in rank than that of a Senior Civil Judge or a Judge of the Court of Small Causes or any office which in the opinion of the State Government is an equivalent office for not less than three years, or(ii)who has been for not less than seven years an advocate enrolled under the Advocates Act, 1961,(XXV of 1961.) or(iii)who has worked on the post of Assistant Charity Commissioner continuously for a period of five years.(3)A person to be appointed as an Assistant Charity-Commissioner shall be a person -(a)who is holding or has held a judicial office not lower in rank than that of a Civil Judge for not less than three years, or(b)who has been for not less than five years an advocate enrolled under the Advocates Act, 1961,(XXV of 1961.).(4)The Deputy and Assistant Charity Commissioner shall exercise such powers and perform such duties and functions as may be provided by or under the provisions of this Act.
