(2)A person shall not be qualified for appointment as a Controller,(i)in any area referred to in Part A of the First Schedule unless he has for at least five years held office as Assistant Commissioner;(ii)in any area referred to in Part B of the First Schedule unless he has for atleast five years held office as a Senior Tahsildar; and(iii)in any other area unless he has for atleast three years held office as a Tahsildar, in the Revenue Service of the State.
