In section 412 of the principal Act, for sub-section (2), the following sub-sections shall be substituted, namely:—"(2) The Members of the Tribunal and the Technical Members of the Appellate Tribunal shall be appointed on the recommendation of a Selection Committee consisting of—(a) Chief Justice of India or his nominee—Chairperson;(b) a senior Judge of the Supreme Court or Chief Justice of High Court— Member;(c) Secretary in the Ministry of Corporate Affairs—Member; and(d) Secretary in the Ministry of Law and Justice—Member.(2A) Where in a meeting of the Selection Committee, there is equality of votes on any matter, the Chairperson shall have a casting vote.".
