- In section 252 of the Income-tax Act, for sub-section (5), the following sub-section shall be substituted with effect from the 1st day of June, 2013, namely:-"(3) The Central Government shall appoint-(a)a person who is a sitting or retired Judge of a High Court and who has completed not less than seven years of service as a Judge in a High Court; or(b)the Senior Vice-President or one of the Vice-Presidents of the Appellate * Tribunal,to be the President thereof.".
