Section 7(1) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
(1)The Central Government shall provide the Tribunal [with one or more Recovery Officers] [Substituted by Act 1 of 2000, Section 4, for "with a Recovery Officer" (w.r.e.f. 17.1.2000).] and such other officers and employees as that Government may think fit.
