Section 3(2) in Customs, Excise & Service Tax Appellate Tribunal (Procedure for Appointment as President) Rules, 2016
(2)For the purpose of appointment to the post of President, there shall be a Selection Committee consisting of the following Members, namely:-(a)the Chief Justice of India or a Judge of the Supreme Court of India as nominated by the Chief Justice of India as Chairman;(b)the Secretary to the Government of India, in the Ministry of Finance, Department of Revenue;(c)the Secretary to the Government of India, in the Ministry of Law & Justice, Department of Legal Affairs;(d)the Secretary to the Government of India, in the Ministry of Personnel, Public Grievances and Pensions, Department of Personnel and Training.
