The Prime Minister’s Discretion in Appointing the Chief Justice of Malaysia: A Constitutional Necessity or a Threat to Separation of Powers?

The Prime Minister’s Discretion in Appointing the Chief Justice of Malaysia: A Constitutional Necessity or a Threat to Separation of Powers?

/ Legal Articles

Authored By: SHREERAM R SUNDARAM NATIONAL UNIVERSITY OF MALAYSIA INTRODUCTION  During the late 1980s, the balance of power between the […]

The Prime Minister’s Discretion in Appointing the Chief Justice of Malaysia: A Constitutional Necessity or a Threat to Separation of Powers? Read More »