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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(4) in The Debts Recovery Appellate Tribunal (Procedure For Appointment As Chairperson Of The Appellate Tribunal) Rules, 1998

(4)[ The Selection Committee may devise its own procedure including interview for selection and appointment of Chairperson:Provided that the procedure of interview shall not apply in case of a Judge of a High Court nominated by the Chief Justice of such High Court.