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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1) in The National Environment Tribunal Act, 1995

(1)A person shall not be qualified for appointment as the Chairperson unless he—
(a)is, or has been, a Judge of the Supreme Court or a High Court; or
(b)has, for at least two years, held the office of Vice-Chairperson.