Section 7(3) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
(3)The salaries and allowances and other conditions of service of the [Recovery Officers] [Substituted by Act 1 of 2000, Section 4, for "Recovery Officer" (w.r.e.f. 17.1.2000).] and other officers and employees of a Tribunal shall be such as may be prescribed.
