(7)The Search Committee shall adopt the following procedure for preparation of panel of persons for the recommendations:-(a)The Search Committee shall invite nominations from individuals or organizations through website and at least two widely circulated newspapers.(b)The Search Committee shall also endeavaour to collect information about the achievements and full details of background of such persons nominated by individuals or organizations.(c)The Search Committee shall invite suggestions and information from the public in respect of nominations so received by placing the same on Website and / or from any other sources as may be deemed fit and proper by the Search Committee.(d)The Search Committee after taking into consideration informations and suggestions so received with respect to nominations received, shall prepare a panel of persons which shall be three times the number of persons to be appointed .Provided that if two members of the Search Committee have any objection in respect of any nomination that shall not be included in the panel prepared by the Search Committee.Provided further that names of any such person / persons whose name has / have not been received pursuant to the invitation for nomination as provided under sub-section (7)(a) shall not be considered by the Search Committee.(e)The Search Committee before making recommendations of the panel of names for the post of Chairperson and / or Member or both shall obtain the consent of nominees for the appointment to the post against which his name is under consideration.(f)The Search Committee shall complete the above procedure and send the shortlist within three months of initiation of procedure under sub-section (7)(a).
