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 1] [Section 5] [Entire Act] Union of India - Subsection Section 5(1) in The National Environment Appellate Authority Act, 1997 (1)A person shall not be qualified for appointment as a Chairperson unless he has been—(a)a Judge of the Supreme Court; or(b)the Chief Justice of a High Court.
