Section 20 in Tamil Nadu Real Estate (Regulation and Development) Rules, 2017
20. Manner of selection of chairperson and members of the Authority.
(1)As and when vacancies of Chairperson or a member in the Authority exist or arise, or are likely to arise, the Government may make a reference to the Selection Committee in respect of the vacancies to be filled.(2)The Selection Committee may, for the purpose of selection of the Chairperson or a Member of the Authority, follow such procedure as deemed fit including the appointment of a search committee consisting of such persons as the Selection Committee considers appropriate to suggest a panel of names possessing the requisite qualification and experience and suitability for being considered for appointment as Chairperson or Member of the Authority.(3)The Selection Committee shall select two persons for each vacancy and recommend the same to the Government.(4)The Selection Committee shall make its recommendation to the Government within a period of sixty days from the date of reference made under sub-rule (1).(5)The Government shall within thirty days from the date of the recommendation by the Selection Committee, appoint one of the two persons recommended by the Selection Committee for the vacancy of the Chairperson or Member, as the case may be.
