2 .Definitions.-In this Act, unless the context otherwise requires,-

(a) -Chairperson means the Chairperson of the Commission;

(b) -Commission means the National Judicial Appointments Commission referred to in article 124A of the Constitution;

(c) -High Court means the High Court in respect of which recommendation for appointment of a Judge is proposed to be made by the Commission;

(d) -Member means a Member of the Commission and includes its Chairperson;

(e) -prescribed means prescribed by the rules made under this Act;

(f) -regulations means the regulations made by the Commission under this Act.

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