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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Metro Railways (Procedure for Investigation of Misbehaviour or Incapacity of the Claims Commissioner) Rules, 2017

(2)The Central Government shall, by order, appoint the Judge of the Supreme Court nominated by the Chief Justice of India (hereinafter referred to as Judge) for the purpose of conducting the inquiry.