(1)A person to be appointed as the Charity Commissioner shall be one -(i)who is holding or has held a judicial office not lower in rank than that of a District Judge (Selection Grade), or(ii)who has been for not less than ten years an advocate enrolled under the Advocates Act, 1961,(XXV of 1061.) or(iii)who is a member of All India Service and is qualified to be appointed as the Secretary to Government, or(iv)who has worked on the post of Joint Charity Commissioner continuously for a period of five years.
