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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(3) in The National Environment Tribunal Act, 1995

(3)A person shall not be qualified for appointment as a Judicial Member unless he-
(a)is, or has been, or is qualified to be, a Judge of a High Court; or
(b)has been a member of the Indian Legal Service and has held a post in Grade I of that Service for at least three years.