(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. (2) No appointment of a Member shall be invalidated merely by reason of any vacancy in, or any defect in the constitution of, the committee appointed under sub-section (1) . (3) The Chairman and the Part-time Members shall be persons of eminence in public life; the Executive Member shall be a person having special knowledge or practical experience in respect of such matters as administration, management, broadcasting, education, literature, culture, arts, music, dramatics or journalism; the Member (Finance) shall be a person having special knowledge or practical experience in respect of financial matters and the Member (Personnel) shall be a person having special knowledge or practical experience in respect of personnel management and administration. (4) The recommendations made by the committee constituted under sub-section (1) shall be binding for the purposes of appointment under this section.Open in Lexace · Ask the AI about this section
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