Section 2 in The National Judicial Appointments Commission Act, 2014
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Chairperson" means the Chairperson of the Commission;(b)"Commission" means the National Judicial Appointments Commission referred to in article 124A of the Constitution;(c)"High Court" means the High Court in respect of which recommendation for appointment of a Judge is proposed to be made by the Commission;(d)"Member" means a Member of the Commission and includes its Chairperson;(e)"prescribed" means prescribed by the rules made under this Act;(f)"regulations" means the regulations made by the Commission under this Act.
