Section 9 in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
9. Composition of Appellate Tribunal.
- An Appellate Tribunal shall consist of one person only (hereinafter referred to as [the Chairperson of the Appellate Tribunal)] [Substituted by Act 1 of 2000, Section 2, for "the Presiding Officer of the Appellate Tribunal" (w.r.e.f. 17.1.2000).] to be appointed, by notification, by the Central Government.
