Section 3(5) in The Debts Recovery Appellate Tribunal (Procedure For Appointment As Chairperson Of The Appellate Tribunal) Rules, 1998
(5)The Selection Committee shall recommend persons for appointment of Chairperson,-(i)from amongst the persons from the list of candidates prepared by the Ministry of Finance after inviting necessary applications; and(ii)from amongst the Judges of High Court nominated by the Chief Justice of such High Court.]
