Section 31D(1) in Maharashtra Public Trust Rules, 1951
(1)Appointment to the post of the Secretary shall be made.(a)by promotion from amongst the Class III employees of [the Charity Organization that is to say, the Office of the Charity Commissioner and the Public Trusts Registration Offices] [Substituted by Notification No. 29306/P, dated 25th October 1966.] preference being given to persons with Legal qualifications, or(b)by transfer of any officer from any Department of the State Government, or(c)by nomination from amongst candidates, who(i)unless already in the service of the Government of Maharashtra, are not more than 35 years of age :Provided that the upper age limit may be relaxed in the case of candidates having good qualifications or experience, and(ii)holds at least a degree in Arts, Science, Commerce or Law of a recognized university, and(iii)are either practicing lawyers of not less than two years standing or have at least five years' administrative experience in any responsible position in any Government office or local authority or in any commercial or industrial organization.
