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The Constitution (Ninety-Ninth Amendment) Act, 2014

The Constitution (Ninety-Ninth Amendment) Act, 2014, received the President’s assent on 31-12-2014. The objective of the Act is to amend the Constitution of India in order to include provisions for the recommendation of the National Judicial Appointment Commission in the appointment of the Chief Justice of India and other Judges of the SC and Chief Justices and other Judges of HC.

The Act, Interalia, provides for:

124A. (1); There shall be a Commission to be known as the National Judicial Appointments Commission consisting of the following, namely:––

Provided that one of the eminent person shall be nominated from amongst the persons belonging to the Scheduled Castes, the Scheduled Tribes, Other Backward Classes, Minorities or Women.

Provided further that an eminent person shall be nominated for a period of three years and shall not be eligible for renomination.

(2) No act or proceedings of the National Judicial Appointments Commission shall be questioned or be invalidated merely on the ground of the existence of any vacancy or defect in the constitution of the Commission.

124B. It shall be the duty of the National Judicial Appointments Commission to—

124C. Parliament may, by law, regulate the procedure for the appointment of Chief Justice of India and other Judges of the SC and Chief Justices and other Judges of HC and empower the Commission to lay down by regulations, the procedure for the discharge of its functions, the manner of selection of persons for appointment and such other matters as may be considered necessary by it

 

-Ministry of Law & Justice

 

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