Recovery of Debts Due to Banks and Financial Institutions Act, 1993

[Act No. 51 of Year 1993]

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title, extent, commencement and application
2	Definitions
Chapter II	Establishment Of Tribunal And Appellate Tribunal
3	Establishment of Tribunal
4	Composition of Tribunal
5	Qualifications for appointment as Presiding Officer
6	Term of office
7	Staff of Tribunal
8	Establishment of Appellate Tribunal
9	Composition of Appellate Tribunal
10	Qualifications for appointment as 8[Chairperson of the Appellate Tribunal]
11	Term of office
12	Staff of the Appellate Tribunal
13	Salary and allowances and other terms and conditions of service of Presiding Officers
14	Filling up of vacancies
15	Resignation and removal
16	Orders constituting Tribunal or an Appellate Tribunal to be final, and not to invalidate its proceedings
Chapter III	Jurisdiction, Powers And Authority Of Tribunals
17	Jurisdiction, powers and authority of Tribunals
17A	Power of Chairperson of Appellate Tribunal
18	Bar of jurisdiction
Chapter IV	Procedure Of Tribunals
19	Application to the Tribunal
20	Appeal to the Appellate Tribunal
21	Deposit of amount of debt due, on filing appeal
22	Procedure and powers of the Tribunal and the Appellate Tribunal
23	Right to legal representation and Presenting Officers
24	Limitation
Chapter V	Recovery Of Debt Determined By Tribunal
25	Modes of recovery of debts
26	Validity of certificate and amendment thereof
27	Stay of proceedings under certificate and amendment or withdrawal thereof
28	Other modes of recovery
29	Application of certain provisions of Income Tax Act
30	Appeal against the order of Recovery Officer
Chapter VI	Miscellaneous
31	Transfer of pending cases
31A	Power of Tribunal to issue certificate of recovery in case of decree or order
32	Chairperson, Presiding Officer and staff of Appellate Tribunal and Tribunal to be public servants
33	Protection of action taken in good faith
34	Act to have overriding effect
35	Power to remove difficulties
36	Power to make rules
37	Repeal and saving
Debts Recovery Tribunal (Procedure) Rules, 19931
1	Short title and commencement
2	Definitions
3	Language of the Tribunal
4	Procedure for filing applications
5	Presentation and scrutiny of applications
5A	Review
6	Place of filing applications
7	Application fee
8	Contents of application
9	Documents to accompany the application
10	Plural remedies
11	Endorsing copy of application to the respondent
12	Filing of reply and other documents by the respondent
13	Date and place of hearing to be notified
14	Order to be signed and dated
15	Publication of orders
16	Communication or orders to parties
17	Fee for inspection of records and obtaining copies thereof
18	Orders and directions in certain cases
19	Working hours of the Tribunal
20	Sitting hours of the Tribunal
21	Holiday
22	Powers and functions of the Registrar
23	Additional powers and duties of Registrar
24	Seal and emblem
Form	Application Under Section 19 Of The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
Debts Recovery Appellate Tribunal (Procedure) Rules, 1994
1	Short title and commencement
2	Definitions
3	Sittings of Appellate Tribunal
4	Language of Appellate Tribunal
5	Procedure of filing appeals
6	Presentation and scrutiny of memorandum of appeal
7	Place of filing memorandum of appeal
8	Fee
9	Deposit of amount debt due
10	Contents of memorandum of appeal
11	Documents to accompany memorandum of appeal
12	Plural remedies
13	Endorsing copy of appeal to the respondents
14	Filing of reply to the appeal and other documents by the respondents
15	Who may be joined as respondents
16	Date and place of hearing to be notified
17	Dress regulations for the presiding officer and for the representatives of the parties
18	Order to be signed and dated
19	Publication of orders
20	Communication of orders
21	Fee for inspection of records and obtaining copies thereof
22	Orders and directions in certain cases
23	Working hours of the Appellate Tribunal
24	Holiday
25	Powers and functions of the Registrar
26	Additional powers and duties of Registrar
27	Seal and emblem
Form	Memorandum Of Appeal Under Section 20, Section 30 Of The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 (51 Of 1993)
Debts Recovery Tribunal (Financial And Administrative Power) Rules, 1997
1	Short title and commencement
2	Definitions
3	Powers of the Presiding Officer of the Tribunal
Debts Recovery Appellate Tribunal (Financial And Administrative Power) Rules, 1997
1	Short title and commencement
2	Definitions
3	Powers of the Presiding Officer of the Appellate Tribunal

As amended by Recovery of Debts Due to Banks and Financial Institutions (Amdt.) Act, 2000

An Act to provide for the establishment of Tribunals for expeditious adjudication and recovery of debts due to banks and financial institutions and for matters connected therewith or incidental thereto

Be it enacted by Parliament in the Forty-fourth Year of the Republic of India as follows:-