Section 11 in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
11. [ Term of office of Chairperson of Appellate Tribunal. [Substituted 'Term of office. - The Chairperson of an Appellate Tribunal shall hold office for a term of five years from the date on which he enters upon his office or until he attains the age of sixty-five years, whichever is earlier.' by Act No. 44 of 2016.]
- The Chairperson of an Appellate Tribunal shall hold office for a term of five years from the date on which he enters upon his office and shall be eligible for reappointment:Provided that no person shall hold office as the Chairperson of a Appellate Tribunal after he has attained the age of seventy years.]
