(4)The Chairman and other Members shall be appointed by the President of India on the recommendation of a Selection Committee appointed by the Central Government consisting of the following, namely: -(a)Chief Justice of the High Court of Delhi or his nominee who shall be a sitting Judge of the High Court;(b)Chairman of the Tribunal (except in case of the appointment of the Chairman);(c)Secretary to the Government of India in the Ministry dealing with Legal Affairs;.(d)Secretary to the Government of India in Ministry dealing with Urban Development;(e)Chief Secretary to the Government of the National Capital Territory of Delhi.
