Section 2(1)(d) in The Bangalore Metro Railway (Procedure for Investigation of Misbehaviour or Incapacity of Claims Commissioner) Rules, 2011

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(d)"Judge" means the sitting or retired judge of the Supreme Court of India appointed for conducting the inquiry under sub-rule (3) of rule 3.

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