CCI | Central Government appoints Ms. Sangeeta Verma as Member of Competition Commission of India

S.O. 1382(E)— In exercise of the powers conferred by sub-section (1) of Section 8 read with sub section (1) of Section 10

S.O. 1382(E)— In exercise of the powers conferred by sub-section (1) of Section 8 read with sub section (1) of Section 10 of the Competition Act, 2002 (12 of 2003), the Central Government, vide office order No. Comp-05/9/2018-Comp-MCA dated the 11th December, 2018, appointed Ms Sangeeta Verma as Member of the Competition Commission of India, with effect from the 24th December, 2018 (Afternoon) for a period of five years or till 65 years of age, or until further orders, whichever is the earliest.

2. The terms and conditions of her service shall be governed by the Competition Commission of India (Salary, Allowances and other Terms and Conditions of Service of Chairperson and other Members) Rules, 2003.

[F. No. 05/9/2018-Comp-MCA]

[Notification dt. 15-03-2019]

Ministry of Corporate Affairs

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