Section 21 in The Debts Recovery Appellate Tribunal (Procedure For Appointment As Chairperson Of The Appellate Tribunal) Rules, 1998
21.
/943In exercise of the powers conferred by section 4 read with clause (e) of sub-section (2) of section 36 of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993 (51 of 1993), the Central Government hereby makes the following rules, namely:-
