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[Cites 0, Cited by 6] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(7) in THE TRIBUNALS REFORMS ACT, 2021

(7)Notwithstanding anything contained in any judgment, order or decree of any court, or in any law for the time being in force, the Search-cum-Selection Committee shall recommend a panel of two names for appointment to the post of Chairperson or Member, as the case may be, and the Central Government shall take a decision on the recommendations made by that Committee, preferably within three months from the date of such recommendation.