(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.
