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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Meghalaya - Subsection

Section 9(1) in The Meghalaya Employees' State Insurance Courts Rules, 1980

(1)The State Government may appoint a person qualified under Section 74 of the Act to be a Judge of a Court:Provided that where a person already in judicial service of the State Government is to be appointed, the High Court shall be consulted and the appointee's consent obtained.