Section 15(3) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
(3)The Central Government may, by rules, regulate the procedure for the investigation of misbehaviour or incapacity of [the Presiding Officer of a Tribunal or the Chairperson of an Appellate Tribunal.] [Substituted by Act 1 of 2000, Section 7, for "the Presiding Officer concerned" and [the Presiding Officer concerned" and [the aforesaid Presiding Officer" , respectively (w.r.e.f. 17.1.2000).]
