Section 5B — Constitution of Tribunal.
The Textiles Committee Act, 1963
1 [ 5B. Constitution of Tribunal. --The Central Government may, by notification in the Official Gazette, constitute a Tribunal consisting of one person, who is or has been, or is qualified for appointment as a Judge of a High Court and who is not connected with the Committee to exercise the powers and discharge the functions conferred or imposed on the Tribunal by or under this Act.]Open in Lexace · Ask the AI about this section