Section 3 in The National Highways Tribunal (Procedure for Appointment As Presiding Officer of the Tribunal) Rules, 2003
3. Method of appointment of Presiding Officer
(1)For the purpose of appointment to the post of a Presiding Officer, there shall be a Selection Committee consisting of(i)a Judge of the Supreme Court of India as Chairman;nominated by the Chief Justice of India(ii)the Secretary to the Government of India in the Member;Ministry of Road Transport and Highways(iii)the Secretary to the Government of India in the Member.Ministry of Law and Justice (Department of Legal Affairs)(2)The Judge of the Supreme Court shall be the Chairman of the Selection Committee.(3)Any two members of the Selection Committee including the chairman shall form a quorum for meeting of such Committee.(4)The Selection Committee may devise its own procedure for selecting a candidate for appointment as Presiding Officer.(5)The Selection Committee shall recommend persons for appointment as Presiding Officer from amongst the persons on the list of candidates prepared by the Ministry of Road Transport and Highways after inviting applications therefor .(6)The Central Government shall on the basis of there commendations of the Selection Committee make a list of persons selected for appointment as Presiding Officer and the said list shall be valid for a period of two years. The appointment of a Presiding Officer shall be made from the list so prepared.
