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Union of India - Section

Section 7 in The Ministry of Civil Aviation, Airports Economic Regulatory Authority Employees (Number of Posts and Conditions of Service) Rules, 2011

7. Selection Committee.

(1)For selection to all Group 'A' posts, the Selection Committee shall consist of the following, namely: -
(a) Chairperson or a Member to be nominated by the Chairperson Chairperson;
(b) Joint Secretary, Ministry of Civil Aviation Member
(c) An expert to be nominated by the Chairperson Member
(2)For selection to all Group 'B and C' posts the Selection Committee shall consist of the following:
(a) Secretary Chairperson;
(b) A nominee of the Ministry of Civil Aviation Member
(c) An expert to be nominated by the Secretary Member
(3)Each member of the Selection Committee shall give an undertaking that none of his near relatives or next of kin nor any person in whose selection he has a personal interest is under consideration for selection by the Selection Committee.
(4)Selection Committee shall normally recommend a panel of two names for every vacancy referred to it.
(5)No appointment shall be invalid merely for the reason of any vacancy in the Selection Committee.