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] [Entire Act]

Union of India - Section

Section 124B in Constitution of India, 1950

124B. Functions of Commission.

- It shall be the duty of the National Judicial Appointments Commission to-
(a)recommend persons for appointment as Chief Justice of India, Judges of the Supreme Court, Chief Justices of High Courts and other Judges of High Courts;
(b)recommend transfer of Chief Justices and other Judges of High Courts from one High Court to any other High Court; and
(c)ensure that the person recommended is of ability and integrity.