Section 3 in The Debts Recovery Tribunal (Procedure For Appointment As Presiding Officer Of The Tribunal) Rules, 1998.
3. Method of appointment under sub-section (1) of section 4 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)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 G.S.R. 3(E), dated 4-1-2011, (w.e.f. 5-1-2011).](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 Chairman shall form a quorum for meeting of the Committee.(4)[ The Selection Committee may devise its own procedure for including conducting interview for selection and appointment of Presiding Officer.(5)The Selection Committee shall recommend persons for appointment as Presiding Officer,-(i)from amongst the persons from the list of candidates prepared by the Ministry of Finance after inviting necessary applications; and(ii)from amongst judicial officers nominated by a High Court.](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.
