Report No. 16
13. Section 5.-
No qualifications have been prescribed for appointment as Deputy. Since the Deputy can, under the Act discharge any of the duties and exercise any of the powers of the Official Trustee, it is only proper that some qualifications should be prescribed. We recommend that no person shall be appointed as a Deputy unless he has for at least three years been an advocate or an attorney of a High Court or has for a like period been a member of the Judicial Service of a State,
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