Section 4(2) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
(2)[ Notwithstanding anything contained in sub-section (1), the Central Government may-(a)authorise the Presiding Officer of any other Tribunal established under any other law for the time being in force to discharge the function of the Presiding Officer of a Debt Recovery Tribunal under this Act in addition to his being the Presiding Officer of that Tribunal; or(b)authorise the judicial Member holding post as such in any other Tribunal, established under any other law for the time being in force, to discharge the functions of the Presiding Officer of Debts Recovery Tribunal under this Act, in addition to his being the judicial Member of that Tribunal.]
