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 0] [Section 6] [Entire Act] Union of India - Subsection Section 6(1) in THE TRIBUNALS REFORMS ACT, 2021 (1)The Chairperson and Member of a Tribunal shall be eligible for re-appointment in accordance with the provisions of this Act:Provided that, in making such re-appointment, preference shall be given to the service rendered by such person.
