Section 10 in THE CONSTITUTION (NINETY-NINTH AMENDMENT) ACT, 2014
10. Amendment of Article 231.-
In Article 231 of the Constitution, in clause (2), sub-clause (a) shall be omitted.Declared unconstitutional by Supreme Court Advocates-on-Record Assn. v. Union of India, 2015 SCC OnLine SC 964[The Constitution (Ninety-ninth Amendment) Act, 2012, was ruled “unconstitutional and void” by the five-judge Bench of the Supreme Court on October 16 by a 4-1 Special Majority Verdict. Despite invalidating the NJAC Act, the Supreme Court bench acknowledged the underlying problems with the Ambiguous collegium system and Matters of appointment and requested comments from Indians and Civil Society for ways to make it better. However, the court ought to deal with the long-standing difficulties that had given the call for an NJAC credence. The judiciary should adopt a zero-tolerance policy for corruption and deceit.Also Refer]
