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Protection of Human Rights Act, 1993 4.Appointment of Chairperson and other Members.- (1) The Chairperson and other Members shall be appointed by the President by warrant under his hand and seal: Provided that every appointment under \this sub-section shall be made after obtaining the recommendations of a Committee consisting of- (a) the Prime Minister -chairperson. (b) Speaker of the House of the people - member; (c) Minister in-charge of the Ministry of Home affairs in the Government of India -member; (d) Leader of the Opposition on in the House of the People -member; (e) Leader of the Opposition in the Council of States -member (f) Deputy Chairperson of the Council of states -member: Provided further that no sitting Judge of the Supreme Court or sitting Justice of a High Court shall be appointed except after consultation with the Chief Justice of India. (2) No appointment of a Chairperson or a Member shall be invalid merely by reason of any vacancy in the Committee.    |
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