Section 2(c) in The Debts Recovery Appellate Tribunal (Procedure For Appointment As Chairperson Of The Appellate Tribunal) Rules, 1998
(c)"[Chairperson]" means a person appointed [Chairperson] [ Substituted by G.S.R. 645(E), dated 2-8-2000, for " Presiding Officer" (w.e.f. 2-8-2000).] of an Appellate Tribunal under section 9 of the Act;
