Section 3(5) in The Debts Recovery Tribunal (Procedure For Appointment As Presiding Officer Of The Tribunal) Rules, 1998.

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Union of India - Subsection

Section 3(5) in The Debts Recovery Tribunal (Procedure For Appointment As Presiding Officer Of The Tribunal) Rules, 1998.

(5)The Selection Committee shall recommend persons for appointment as Presiding Officer,-

(i)from amongst the persons from the list of candidates prepared by the Ministry of Finance after inviting necessary applications; and

(ii)from amongst judicial officers nominated by a High Court.]