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] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(7) in The Rajasthan Legal Aid Rules, 1984

(7)In the case of transfer of, or vacancy in the office of, the judicial officer, or chairman of the concerned tribunal, his successor-in-office for the time being shall be the Chairman of the Committee and no fresh order of his appointment shall be necessary.