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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tripura - Subsection

Section 4(1) in Protection of Human Rights Act, 1993

(1)The Chairperson and [the Members] [Substituted by section. 4, Act 43 of 2006, for 'other Members' (w.e.f. 23-11-2006).] shall be appointed by the President by warrant under his hand and seal:Provided that every appointment under this sub-section shall be made after obtaining the recommendations of a Committee consisting of -
(a) the Prime Minister - chairperson;
(b) Speaker of the House of the People - member;
(c) Minister in-charge of the Ministry of HomeAffairs in the Government of India - member;
(d) Leader of opposition in the house of people - member;
(e) Leader of the Opposition in the Council ofStates - member;
(f) Deputy Chairman of Council of States - member;
Provided further that no sitting Judge of the Supreme Court or sitting Chief Justice of a High Court shall be appointed except after consultation with the Chief Justice of India.