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 6 in The National Highways Tribunal (Procedure for Appointment As Presiding Officer of the Tribunal) Rules, 2003

6. Saving

.Nothing in these rules shall affect reservations, relaxation of age limit and other concessions required to be provided for the Scheduled Castes, Scheduled Tribes,Other Backward Classes, ex-servicemen and other special categories of persons,in accordance with the orders issued by the Central Government from time to time in this regard.