Report No. 80

3.9. U.S.A.-

Court of Appeal.-As regards (Federal) Courts of Appeal in the U.S.A., the Constitution requires the same procedure.1 Recently, by Presidential Order, a "Circuit Judges Nomination Commission" has been established to supply the President with names of the "best qualified persons for appointment to the U.S. Courts of Appeal". Details of the relevant provisions of the Order will be found in an Appendix.2

1. Constitution of U.S.A., Article II, section 2 and Article III, section 1.

2. See Appendix 1.