Section 13 in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
13. Salary and allowances and other terms and conditions of service of Presiding Officers.
- The salary and allowances payable to, and the other terms and conditions of service (including pension, gratuity and other retirement benefits) of, [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 be such as may be prescribed:Provided that neither the salary and allowances nor the other terms and conditions of service of [the Presiding Officer of a Tribunal or the Chairperson of an Appellate Tribunal shall be varied to his] [Substituted by Act 1 of 2000, Section 6, for "the said Presiding Officers shall be varied to their" (w.e.f. 17.1.2000).] disadvantage after appointment.
