Section 4 in The Warehousing (Development and Regulatory) Authority, appointment of Chairperson and other members Rules, 2013
4. Procedures for selection.
(1)The Central Government shall invite applications by publishing the eligibility criteria specified in rule 5 allowing at least forty five days for receipt of applications, in national dailies in English and Hindi and in the Employment News/Rozgar Samachar and in addition, the advertisement shall be circulated to all the Ministries and Departments.(2)The Committee shall shortlist and prepare a list of eligible candidates who meet the eligibility criteria.(3)The Committee may devise its own procedure including conducting interview for selection of Chairperson and other members of the Authority.(4)The Committee shall meet, as required, to recommend the names of suitable candidates for appointment of Chairperson and other members, as early as possible, preferably within three months from the date of the first meeting of the Committee.(5)The Committee shall recommend a panel of three candidates for each post, in order of merit, to the Department of Food and Public Distribution after screening of candidates through procedure as decided by the Committee.(6)On the basis of the recommendations of the Committee, the Central Government shall make separate lists of persons selected for appointment as Chairperson and other members and the said lists shall be forwarded to the Appointment Committee of the Cabinet for approval.(7)The lists specified in sub-rule (6) shall remain valid for a period of one year.(8)The appointment of the Chairperson and other members shall be made from the lists so prepared separately for each post, with the approval of the Appointment Committee of the Cabinet.
