Section 10(7) in The National Environment Tribunal Act, 1995
(7)No appointment of a person as a Judicial Member or a Technical Member shall be made except on the recommendation of a Selection Committee appointed by the Central Government consisting of the following, namely:—(a)Chairperson of the Tribunal; Chairperson of the Committee, ex-officio;(b)Secretary to the Government member, ex-officio; of India in the Ministry of Environment and Forests;(c)Secretary to the Government member, ex-officio; of India in the Ministry of Law, Justice and Company Affairs (Department of Legal Affairs);(d)Director-General, Council of member, ex-officio; Scientific and Industrial Research;(e)an Environmentalist to be member. nominated by the Central Government.
