Section 17A(1B) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
(1B)Where on assessment of the performance of any Presiding Officer of the Tribunal or otherwise, the Chairperson is of the opinion that an inquiry is required to be initiated against such Presiding Officer for misbehaviour or incapacity, he shall submit a report to the Central Government recommending action against such Presiding Officer, if any, under section 15, and for reasons to be recorded in writing for the same.] [Inserted by Insolvency and Bankruptcy Code, 2016, Section 249.]
