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

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Union of India - Subsection

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

(c)one Member, who —

(i)in case of appointment of a Chairperson of a Tribunal, shall be the outgoing Chairperson of that Tribunal; or

(ii)in case of appointment of a Member of a Tribunal, shall be the sitting Chairperson of that Tribunal; or

(iii)in case of the Chairperson of the Tribunal seeking re-appointment,shall be a retired Judge of the Supreme Court or a retired Chief Justice of a High Court, to be nominated by the Chief Justice of India:

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Union of India - Subsection

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