National Judicial Appointments Commission Act, 2014
राष्ट्रीय न्याायिक नियुक्ति् आयोग अधिनियम, 2014
An Act to regulate the procedure to be followed by the National Judicial Appointments Commission for recommending persons for appointment as the Chief Justice of India and other Judges of the Supreme Court and Chief Justices and other Judges of High Courts and for their transfers and for matters connected therewith or incidental thereto.
- Act number
- Act 40 of 2014
- Year
- 2014
- Enacted on
- 31-12-2014
- In force from
- 13-04-2015
- Jurisdiction
- Central Act (India)
- Subjects
- Judiciary And Legal Profession, Constitutional Law
Read the full text of National Judicial Appointments Commission Act, 2014 section by section on LawLens.
Official source: India Code