Section 4 in The Debts Recovery Appellate Tribunal (Procedure For Appointment As Chairperson Of The Appellate Tribunal) Rules, 1998
4. Medical fitness .-No person shall be appointed as a [Chairperson] [ Substituted by G.S.R. 645(E), dated 2-8-2000, for sub-Rules (4) and (5) (w.e.f. 2-8-2000).] unless he is declared medically fit by a Medical Board to be constituted by the Central Government for the purpose unless he has already been declared fit by an equivalent authority.
