Section 3(6) in The Debts Recovery Appellate Tribunal (Procedure For Appointment As Chairperson Of The Appellate Tribunal) Rules, 1998
(6)The Central Government shall on the basis of the recommendations of the Selection Committee make a list of persons selected for appointment as [Chairperson] [ Substituted by G.S.R. 645(E), dated 2-8-2000, for " Presiding Officer" (w.e.f. 2-8-2000).] and the said list shall be valid for a period of two years. The appointment of a [Chairperson] [ Substituted by G.S.R. 645(E), dated 2-8-2000, for " Presiding Officer" (w.e.f. 2-8-2000).] shall be made from the list so prepared.
