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[Cites 0, Cited by 2] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The National Judicial Appointments Commission Act, 2014

(1)The Commission shall recommend for appointment the senior-most Judge of the Supreme Court as the Chief Justice of India if he is considered fit to hold the office:Provided that a member of the Commission whose name is being considered for recommendation shall not participate in the meeting.