Section 4(1) in National Financial Reporting Authority (Manner of Appointment and other Terms and Conditions of Service of Chairperson and Members) Rules, 2018
(1)The Central Government shall appoint the chairperson and a full time member referred to in rule 3 on the recommendation of a search-cum-selection committee consisting of -(a)Cabinet Secretary - Chairperson;(b)Additional Principal Secretary to the Prime Minister - Member;(c)Secretary - Ministry of Corporate Affairs- Member;(d)Chairperson, National Financial Reporting Authority (for selection of full-time members) - Member;(e)three experts of repute from a panel of experts in the field of accountancy, auditing, finance, law (to be nominated by the Central Government) - Members
