Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 338] [Entire Act] Union of India - Subsection Section 338(3) in Constitution of India, 1950 (3)[ The Chairperson, Vice-Chairperson and other Members of the Commission shall be appointed by the President by warrant under his hand and seal. [Substituted by the Constitution (Sixty-fifth Amendment) Act, 1990, Section 2 (w.e.f. 12.3.1992). ]
