Section 7 in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
7. Staff of Tribunal.
(1)The Central Government shall provide the Tribunal [with one or more Recovery Officers] [Substituted by Act 1 of 2000, Section 4, for "with a Recovery Officer" (w.r.e.f. 17.1.2000).] and such other officers and employees as that Government may think fit.(2)[The Recovery Officers] [Substituted by Act 1 of 2000, Section 4, for "The Recovery Officer" (w.r.e.f. 17.1.2000).] and other officers and employees of a Tribunal shall discharge their functions under the general superintendence of the Presiding Officer.(3)The salaries and allowances and other conditions of service of the [Recovery Officers] [Substituted by Act 1 of 2000, Section 4, for "Recovery Officer" (w.r.e.f. 17.1.2000).] and other officers and employees of a Tribunal shall be such as may be prescribed.
