Section 3 in Debts Recovery Appellate Tribunal (Procedure For Appointment As Presiding Officer Of The Appellate Tribunal) Rules, 1998
3. Method of appointment under Section 9 of the Act.-
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)the Governor, of the Reserve Bank or the Deputy Governor of the Reserve Bank nominated by the Governor of the Reserve Bank;(v)[ Secretary or Additional Secretary to the Government of India in the Ministry of Finance, Department of Financial Services.] [Substituted by Notification No. G.S.R. 3 (E) dated 4.1.2011 (w.e.f. 19.1.1998)](2)The Chief Justice of India the Judge of the Supreme Court shall be the Chairman of the Selection Committee.(3)Any three members of the Committee including the Chairman 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 therefore 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.
