Section 19(18) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
(18)Where it appears to the Tribunal to be just and convenient, the Tribunal may, by order,(a)appoint a receiver of any property, whether before or after grant of certificate for recovery of debt;(b)remove any person from the possession or custody of the property;(c)commit the same to the possession, custody or management of the receiver;(d)confer upon the receiver all such powers, as to bringing and defending suits in the Courts or filing and defending applications before the Tribunal and for the realization, management, protection, preservation and improvement of the property, the collection of the rents and profits thereof, the application and disposal of such rents and profits, and the execution of documents as the owner himself has, or such of those powers as the Tribunal thinks fit; and(e)appoint a Commissioner for preparation of an inventory of the properties of the defendant or for the sale thereof.
