Section 7(2) in The National Tax Tribunal Act, 2005
(2)The Chairperson and the other Members shall be appointed by the Central Government on the recommendations of a Selection Committee consisting of-(a)the Chief Justice of India or a Judge of the Supreme Court nominated by him;(b)the Secretary in the Ministry of Law and Justice (Department of Legal Affairs);(c)the Secretary in the Ministry of Finance (Department of Revenue).
