Section 3 in The Debts Recovery Appellate Tribunal (Procedure For Appointment As Chairperson Of The Appellate Tribunal) Rules, 1998
3. Method of appointment under section 9 of the Act .-(1) For the purpose of appointment to the post of a [Chairperson], there shall be a Selection Committee consisting of-
(i)The Chief Justice of India or a Judge of the Supreme Court of India as nominated by the Chief Justice of India;(ii)the Secretary to the Government of India in the Ministry of Finance (Department of Economic Affairs);(iii)the Secretary to the Government of India in the Ministry of Law and Justice;(iv)the Governor of the Reserve Bank or the Deputy Governor of the Reserve Bank nominated by the Governor of the Reserve Bank;(v)[ Secretary or Additional Secretary to the Government of India in the Ministry of Finance, Department of Financial Services.] [Substituted by GSR 224(E) dated 18-3-2011 (w.e.f. 19.1.1998)](2)The Chief Justice of India or the Judge of the Supreme Court shall be the Chairman of the Selection Committee.(3)Any three members of the Committee including the Chairman shall form a quorum for meeting of the Committee.(4)[ The Selection Committee may devise its own procedure including interview for selection and appointment of Chairperson:Provided that the procedure of interview shall not apply in case of a Judge of a High Court nominated by the Chief Justice of such High Court.(5)The Selection Committee shall recommend persons for appointment of Chairperson,-(i)from amongst the persons from the list of candidates prepared by the Ministry of Finance after inviting necessary applications; and(ii)from amongst the Judges of High Court nominated by the Chief Justice of such High Court.](6)The Central Government shall on the basis of the recommendations of the Selection Committee make a list of persons selected for appointment as [Chairperson] [ Substituted by G.S.R. 645(E), dated 2-8-2000, for " Presiding Officer" (w.e.f. 2-8-2000).] and the said list shall be valid for a period of two years. The appointment of a [Chairperson] [ Substituted by G.S.R. 645(E), dated 2-8-2000, for " Presiding Officer" (w.e.f. 2-8-2000).] shall be made from the list so prepared.
