Section 3 in Prohibition of Benami Property Transactions (Conditions of services of Members of Adjudicating Authority) Rules, 2019
3. Method of recruitment.
(1)The Member of the Adjudicating Authority shall be appointed by the Central Government, on the recommendation of the Search-cum-Selection Committee specified in sub-rule (4) in respect of the said members.(2)The Search-cum-Selection Committee shall determine its procedure for making its recommendation.(3)No appointment of Member of the Adjudicating Authority shall be invalid merely by reason of any vacancy or absence in the Search-cum-Selection Committee.(4)The Search-cum-Selection Committee for the post of the Member of the Adjudicating Authority shall consist of, -(i)Secretary to the Government of India, Ministry of Finance, Department of Revenue - Chairperson;(ii)Secretary to the Government of India, Ministry of Law and Justice, Department of Legal Affairs - Member;(iii)Chairperson, Central Board of Direct Taxes - Member.
