Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 41] [Entire Act]

Union of India - Section

Section 5 in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

5. Qualifications for appointment as Presiding Officer.

- A person shall not be qualified for appointment as the Presiding Officer of a Tribunal unless he is, or has been, or is qualified to be, a District Judge.