Section 6 in The Debts Recovery Tribunal (Procedure For Appointment As Presiding Officer Of The Tribunal) Rules, 1998.
6. Saving
.-Nothing in these rules shall affect reservations, relaxation of age limit and other concessions required to be provided for the Scheduled Castes, Scheduled Tribes, Other Backward Classes, ex-servicemen and other special categories of persons, in accordance with the orders issued by the Central Government from time to time in this regard.
