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

Union of India - Subsection

Section 10FX(1) in The Companies Act, 1956

(1)The Chairperson and Members of the Appellate Tribunal and President and Members of the Tribunal shall be appointed by the Central Government on the recommendations of a Selection Committee consisting of-
(a)Chief Justice of India or his nominee Chairperson;
(b)Secretary in the Ministry of Finance and
Company Affairs Member;
(c)Secretary in the Ministry of Labour Member;
(d)Secretary in the Ministry of Law and Justice (Department of Legal Affairs or Legislative Department) Member;
(e)Secretary in the Ministry of Finance and Company Affairs (Department of Company Affairs) Member.