(2)A person shall not be qualified for appointment as Chief Law Officer unless he—(a)is a citizen of India; and(b)has for at least ten years held a judicial office in the territory of India; or(c)has for at least ten years been an advocate of a High Court or two or more such Courts in succession:Provided that the Central Government may, if it is of opinion that it is necessary or expedient so to do in the exigencies of service, relax, for reasons to be recorded in writing, the qualification specified in clause (b) or clause (c) in respect of any person.
