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[Cites 0, Cited by 7] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The National Green Tribunal Act, 2010

(1)A person shall not be qualified for appointment as the Chairperson or Judicial Member of the Tribunal unless he is, or has been, a Judge of the Supreme Court of India or Chief Justice of a High Court:Provided that a person who is or has been a Judge of the High Court shall also be qualified to be appointed as a Judicial Member.