The National Judicial Appointments Commission Act, 2014

Act No. 40 Of 2014

[31st December, 2014.]

Contents
Title	The National Judicial Appointments Commission Act, 2014
Sections	Particulars
1.	Short title and commencement
2.	Definitions
3.	Headquarters of Commission
4.	Reference to Commission for filling up of vacancies
5.	Procedure for selection of Judge of Supreme Court
6.	Procedure for selection of Judge of High Court
7.	Power of President to require reconsideration
8.	Officers and employees of Commission
9.	Procedure for transfer of Judges
10.	Procedure to be followed by Commission in discharge of its functions
11.	Power to make rules
12.	Power to make regulations
13.	Rules and regulations to be laid before Parliament
14.	Power to remove difficulties