Today, a significant administrative move within India’s legal landscape drew attention as the Ministry of Law and Justice published an Extraordinary Gazette notification formalising a key appointment to the country’s legal aid mechanism.
According to the notification issued by the Department of Justice, the President of India has exercised powers under Section 3(2)(b) of the Legal Services Authorities Act, 1987, to nominate Hon’ble Justice Vikram Nath, Judge of the Supreme Court of India, as the Executive Chairman of the National Legal Services Authority (NALSA). The nomination becomes effective from 24 November 2025.
The Gazette highlight that the appointment follows the statutory framework designed to strengthen legal services institutions responsible for ensuring access to justice, especially for marginalised and weaker sections of society. Signed by the Joint Secretary of the Department of Justice, the notification marks a notable structural development in NALSA’s leadership as it moves into a new administrative cycle.
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