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[Cites 0, Cited by 0] [Section 242(4)] [Section 242] [Entire Act]

Union of India - Subsection

Section 242(4)(a) in Government of India Act, 1935

(a)in the case of the Federal Court, the Governor-General and, in the case of a High Court, the Governor may in his discretion require that in such cases as he may in his discretion direct no person not already attached to the court shall be appointed to any office connected with the court save after consultation with the Federal Public Service Commission, or the Provincial Public Service Commission, as the case may be;