Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 4 in Customs, Excise & Service Tax Appellate Tribunal (Procedure for Appointment as President) Rules, 2016

4. Medical fitness.

- No person shall be appointed as a President unless he is declared medically fit by a Medical Board to be constituted by the Central Government for the purpose.