Section 4(1) in The Protection of Human Rights Act, 1993
(1)The Chairperson and [the Members] [Substituted by Act 43 of 2006, Section 4, for "other Members" (w.e.f. 23.11.2006).] shall be appointed by the President by warrant under his hand and seal:Provided that every appointment under this sub-section shall be made after obtaining the recommendations of a Committee consisting of(a)the Prime Minister(b)Speaker of the House of the People (c) Minister in-charge of the Ministry of Home Affairs in the Government of India Member;(d)Leader of the Opposition in the House of the People(e) Leader of the Opposition in the Council of States Member;(f)Deputy Chairman of the Council of States Member:Provided further that no sitting Judge of the Supreme Court or sitting Chief Justice of a High Court shall be appointed except after consultation with the Chief Justice of India.
