Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 3] [Entire Act] State of Andhra Pradesh - Subsection Section 3(3) in Andhra Pradesh Civil Services (Disciplinary Proceedings Tribunal) Act, 1960 (3)Every member of the Tribunal shall be a judicial Officer of the status of a District Judge and his appointment shall be made by the Government [out of a panel of names forwarded by the High Court] [Added by Act 6 of 1993.].
