Section 32 in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
32. [ Chairperson, Presiding Officer and Staff of Appellate Tribunal and Tribunal to be public servants. [Substituted by Act 1 of 2000, Section 15, for Section 32 (w.r.e.f. 17.1.2000).]
- The Chairperson of an Appellate Tribunal, the Presiding Officer of a Tribunal, the Recovery Officer and other officers and employees of an Appellate Tribunal and a Tribunal shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).]
