Section 6 in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
6. [ Term of office of Presiding Officer. [Substituted 'Term of office. - The Presiding Officer of a 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-two years, whichever is earlier.' by Act No. 44 of 2016.]
- The Presiding Officer of a 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 Presiding Officer of a Tribunal after he has attained the age of sixty-five years.] [Substituted by Act No. 44 of 2016.]
