Section 17A(1A) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
(1A)[ For the purpose of exercise of general powers of superintendence and control over Tribunals under sub-section (1), the Chairperson may-(i)direct the Tribunals to furnish, in such form, at such intervals and within such time, information relating to pending cases both under this Act and the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, or under any other law for the time being in force, number of cases disposed of, number of new cases filed and such other information as may be considered necessary by the Chairperson;(ii)convene meetings of the Presiding Officers of Tribunals periodically to review their performance.
