tenure

Manipur High Court
Case BriefsHigh Courts

The Manipur High Court opined that former MPCB’s Chairman should have obtained prior sanction from the State Government before appointing 118 employees as their monthly emoluments were above Rs. 3300 as per Rule 23 of Appointment of Chairman of Manipur Pollution Control Board, 2021.

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Justice H.L. Dattu completed his tenure as the seventh Chairperson of National Human Rights Commission, NHRC, India on 2-12-2020. He had joined

Case BriefsSupreme Court

Supreme Court: The 3-judge bench of Ashok Bhushan, SK Kaul and MR Shah, JJ has extended the the tenure of the Chairman

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The Supreme Court on 26-06-2018 declined to extend the term of three members in the National Consumer Disputes Redressal Commission (NCDRC) until