Section 36(2) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
(2)Without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:(a)[ other business or commercial rights of similar nature under clause (jb) of section 2;] [Inserted by Act No. 44 of 2016.](aa)[] [Clause (a) renumbered as Clause (aa) by Act No. 44 of 2016.] the salaries and allowances and other terms and conditions of service of [the Chairperson, the Presiding Officers] [Substituted by Act 1 of 2000, Section 17, for "the Presiding Officer" (w.r.e.f. 17.1.2000).], Recovery Officers and other officers and employees of the Tribunal and the Appellate Tribunal under sections 7, 12 and 13;(b)the procedure for the investigation of misbehaviour or incapacity of [the Chairpersons of Appellate Tribunals and the Presiding Officers of the Tribunals] [Substituted by Act 1 of 2000, Section 17, for "the Presiding Officer of the Tribunals and Appellate Tribunals" (w.r.e.f. 17.1.2000).] under sub-section (3) of section 15;(c)the form in which an application may be made under section 19, the documents and other evidence by which such application shall be accompanied and the fees payable in respect of the filing of such application;(ca)[ the form of application and the fee for filing application under sub-section (3) of section 19;] [Inserted by Act No. 44 of 2016.](cc)[ the rate of fee to be refunded to the applicant under sub-section [(3B)] [Inserted by Act No. 1 OF 2013] of section 19 of the Act.](cca)[ the period for filing written statement under sub-section (10) of section 19; [Inserted by Act No. 44 of 2016.](ccb)the fee for obtaining copy of the order of the Tribunal under sub-section (21) of section 19;(ccc)the form and manner of authenticating digital signature under clause (a), and the manner of authenticating service or delivery of pleadings and documents under clause (b), of sub-section (1) of section 19A;(ccd)the form and manner of filing application and other documents in the electronic form under sub-section (1) and manner of display of orders of the Tribunal and Appellate Tribunal under sub-section (4) of section 19A;](d)the form in which an appeal may be filed before the Appellate Tribunal under section 20 and the fees payable in respect of such appeal;(da)[ the rules of uniform procedure for conducting the proceedings before the Tribunals and Appellate Tribunals under section 22A; [Inserted by Act No. 44 of 2016.](db)the other mode of recovery under clause (d) of section 25;](e)any other matter which is required to be, or may be, prescribed.
