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Citedby 2 docs
Union Of India (Uoi) And Anr. vs Shanker Raju on 13 December, 2007
Dr. S. Chakravarthy vs Union Of India And Another on 4 November, 2009

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[Section 6] [Complete Act]
Central Government Act
Section 6(5) in The Administrative Tribunals Act, 1985
(5) 1[ Subject to the provisions of sub- section (7), the Chairman], Vice- Chairman and every other Member of an Administrative Tribunal for a State shall be appointed by the President after consultation with the Governor of the concerned State.