Section 189(3) in Insolvency And Bankruptcy Code, 2016
(3)The appointment of the Chairperson and the members of the Board other than the appointment of an ex officio member under this section shall be made after obtaining the recommendation of a selection committee consisting of-(a)Cabinet Secretary-Chairperson;(b)Secretary to the Government of India to be nominated by the Central Government-Member;(c)Chairperson of the Insolvency and Bankruptcy Board of India (in case of selection of members of the Board)-Member;(d)three experts of repute from the field of finance, law, management, insolvency and related subjects, to be nominated by the Central Government-Members.
