(4)A person shall not be qualified for appointment as a Technical Member, unless he—(a)has, for at least ten years, exercised functions of a tribunal under this Act or under the Trade and Merchandise Marks Act, 1958 (43 of 1958), or both, and has held a post not lower than the post of a Joint Registrar for at least five years; or(b)has, for at least ten years, been an advocate of a proven specialised experience in trade mark law.
