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[Cites 0, Cited by 21] [Article 323A] [Constitution]

Constitution Subarticle

Article 323A(1) in Constitution of India

(1)Parliament may, by law, provide for the adjudication or trial by administrative tribunals of disputes and complaints with respect to recruitment and conditions of service of persons appointed to public services and posts in connection with the affairs of the Union or of any State or of any local or other authority within the territory of India or under the control of the Government of India or of any corporation owned or controlled by the Government.