Section 1 in The Debts Recovery Appellate Tribunal (Procedure For Appointment As Chairperson Of The Appellate Tribunal) Rules, 1998
1. Short title and commencement .-(1) These rules may be called The Debts Recovery Appellate Tribunal (Procedure for Appointment as [Chairperson] of the Appellate Tribunal) Rules, 1998.
(2)They shall come into force on the date of their publication in the Official Gazette.
