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Union of India - Section

Section 6 in THE TRIBUNALS REFORMS ACT, 2021

6. Eligibility for re-appointment.

(1)The Chairperson and Member of a Tribunal shall be eligible for re-appointment in accordance with the provisions of this Act:Provided that, in making such re-appointment, preference shall be given to the service rendered by such person.
(2)All re-appointments shall be made in the same manner as provided in sub-section (2) of section 3.