(2)The Members of the Tribunal and the Technical Members of the Appellate Tribunal shall be appointed on the recommendation of a Selection Committee consisting of—(a)Chief Justice of India or his nominee—Chairperson;(b)a senior Judge of the Supreme Court or a Chief Justice of High Court— Member;(c)Secretary in the Ministry of Corporate Affairs—Member;(d)Secretary in the Ministry of Law and Justice—Member; and(e)Secretary in the Department of Financial Services in the Ministry of Finance— Member.
