Section 3(1) in The National Highways Tribunal (Procedure for Appointment As Presiding Officer of the Tribunal) Rules, 2003
(1)For the purpose of appointment to the post of a Presiding Officer, there shall be a Selection Committee consisting of(i)a Judge of the Supreme Court of India as Chairman;nominated by the Chief Justice of India(ii)the Secretary to the Government of India in the Member;Ministry of Road Transport and Highways(iii)the Secretary to the Government of India in the Member.Ministry of Law and Justice (Department of Legal Affairs)
