Section 15(2) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
(2)[The Presiding Officer of a Tribunal or the Chairperson of an Appellate Tribunal] [Substituted by Act 1 of 2000, Section 2, for "the Presiding Officer of a Tribunal or an Appellate Tribunal" (w.r.e.f. 17.1.2000).] shall not be removed from his office except by an order made by the Central Government on the ground of proved misbehaviour or incapacity after inquiry,(a)in the case of the Presiding Officer of a Tribunal, made by a Judge of a High Court;(b)in the case of [the Chairperson of an Appellate Tribunal] [Substituted by Act 1 of 2000, Section 2, for "the Presiding Officer of an Appellate Tribunal" (w.r.e.f. 17.1.2000).], made by a Judge of the Supreme Court,in which [the Presiding Officer of a Tribunal or the Chairperson of an Appellate Tribunal] [Substituted by Act 1 of 2000, Section 7, for "the Presiding Officer concerned" and [the Presiding Officer concerned" and [the aforesaid Presiding Officer" , respectively (w.r.e.f. 17.1.2000).] has been informed of the charges against him and given a reasonable opportunity of being heard in respect of these charges.[Provided that the Central Government, during the pendency of the inquiry against the Presiding Officer or a Chairperson, as the case may be, may, after consulting the Chairperson of the Selection Committee constituted for selection of Presiding Officer or Chairperson pass an order suspending the Presiding Officer or the Chairperson, if it is satisfied that he should cease to discharge his functions as a Presiding Officer or Chairperson, as the case may be.] [Inserted by Act No. 1 OF 2013]
