Section 10 in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
10. Qualifications for appointment as [Chairperson of the Appellate Tribunal] [Substituted by Act 1 of 2000, Section 2, for "Presiding Officer of the Appellate Tribunal" (w.r.e.f. 17.1.2000).].
- A person shall not be qualified for appointment as [the Chairperson of an Appellate Tribunal] [Substituted by Act 1 of 2000, Section 2, for "the Presiding Officer of an Appellate Tribunal" (w.r.e.f. 17.1.2000).] unless he(a)is, or has been, or is qualified to be, a Judge of a High Court; or(b)has been a member of the Indian Legal Service and has held a post in Grade I of that Service for at least three years; or(c)has held office as the Presiding Officer of a Tribunal for at least three years.
