Section 3(1) in The Housing Finance Institutions Debt Recovery Appellate Tribunal (Procedure for Appointment as Presiding Officer of the Appellate Tribunal) Rules, 2002
(1)For the purpose of appointment to the post of a Presiding Officer, there shall be a Selection Committee consisting of-(i)the Chief Justice of India or a Judge of the Supreme Court of India as nominated by the Chief Justice of India:(ii)the Secretary to the Government of India in the Ministry of Finance (Department of Economic Affairs);(iii)the Secretary to the Government of India in the Ministry of Law and Justice;(iv)Special/ Additional Secretary to the Government of India in the Ministry of Finance, Department of Economic Affairs (Banking Division), or an officer not below the rank of Joint Secretary in the Banking Division nominated by the Special/ Additional Secretary in the Banking Division, who shall also be the convenor of the Selection Committee;(v)Chairman, National Housing Bank.
