Section 3 in The Housing Finance Institutions Debt Recovery Appellate Tribunal (Procedure for Appointment as Presiding Officer of the Appellate Tribunal) Rules, 2002
3. Method of appointment under section 36J of the Act.
(1)For the purpose of appointment to the post of a Presiding Officer, there shall be a Selection Committee consisting of-(i)the Chief Justice of India or a Judge of the Supreme Court of India as nominated by the Chief Justice of India:(ii)the Secretary to the Government of India in the Ministry of Finance (Department of Economic Affairs);(iii)the Secretary to the Government of India in the Ministry of Law and Justice;(iv)Special/ Additional Secretary to the Government of India in the Ministry of Finance, Department of Economic Affairs (Banking Division), or an officer not below the rank of Joint Secretary in the Banking Division nominated by the Special/ Additional Secretary in the Banking Division, who shall also be the convenor of the Selection Committee;(v)Chairman, National Housing Bank.(2)The Chief Justice of India or the Judge of the Supreme Court shall be the chairman of the Selection Committee.(3)Any three members of the Committee including the Chainman shall form a quorum for meeting of the Committee.(4)The Selection Committee may devise its own procedure for selecting a candidate for appointment as Presiding Officer.(5)The Selection Committee shall recommend persons for appointment as Presiding Officer from amongst the persons on the list of candidates prepared by the Ministry of Finance after inviting applications therefor by advertisement.(6)The Central Government shall on the basis of the recommendations of the Selection Committee make a list of persons selected for appointment as Presiding Officer and the said list shall be valid for a period of two years. The appointment of a Presiding Officer shall be made from the list so prepared.
