Section 4(1) in The Prasar Bharati (Broadcasting Corporation Of India) Act, 1990
(1)The Chairman and the other Members, except the ex officio Members, the nominated Member and the elected Members shall be appointed by the President of India on the recommendation of a committee consisting of-(a)the Chairman of the Council of States, who shall be the Chairman of the Committee;(b)the Chairman of the Press Council of India established under section 4 of the Press Council Act, 1978 (37 of 1978); and(c)one nominee of the President of India.
