Section 4 in The Prasar Bharati (Broadcasting Corporation Of India) Act, 1990
4. Appointment of Chairman and other Members. -
(1)The Chairman and the other Members, except the ex officio Members, the nominated Member and the elected Members shall be appointed by the President of India on the recommendation of a committee consisting of-(a)the Chairman of the Council of States, who shall be the Chairman of the Committee;(b)the Chairman of the Press Council of India established under section 4 of the Press Council Act, 1978 (37 of 1978); and(c)one nominee of the President of India.(2)No appointment of a Member shall be invalidated merely by reason of any vacancy in, or any defect in the constitution of, the committee appointed under sub-section (1).(3)The Chairman and the part-time Members shall be persons of eminence in public life; the Executive Member shall be a person having special knowledge or practical experience in respect of such matters as administration, management, broadcasting, education, literature, culture, arts, music, dramatics or journalism; the Member (Finance) shall be a person having special knowledge or practical experience in respect of financial matters and the Member (Personnel) shall be a person having special knowledge or practical experience in respect of personnel management and administration.(4)The recommendations made by the committee constituted under sub-section (1) shall be binding for the purposes of appointments under this section.
