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[Cites 0, Cited by 2] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in The National Judicial Appointments Commission Act, 2014

(1)The Commission shall recommend for appointment a Judge of a High Court to be the Chief Justice of a High Court on the basis of inter se seniority of High Court Judges and ability, merit and any other criteria of suitability as may be specified by regulations.