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

15. Resignation and removal

(1) ¹¹[the Presiding Officer of a Tribunal or the Chairperson of an Appellate Tribunal] may by notice in writing under his hand addressed to the Central Government, resign his office:

PROVIDED that ¹³[the Presiding Officer of a Tribunal or the Chairperson of an Appellate Tribunal] shall, unless he is permitted by the Central Government to relinquish his office sooner, continue to hold office until the expiry of three months from the date of receipt of such notice or until a person duly appointed as his successor enters upon his office or until the expiry of his term of office, whichever is the earliest.

(2) ¹¹[The Presiding Officer of a Tribunal or the Chairperson of an Appellate Tribunal] shall not be removed from his office except by an order made by the Central Government on the ground of proved misbehavior or incapacity after inquiry,

(a) in the case of the Presiding Officer of a Tribunal made by a Judge of a High Court;

(b) in the case of ¹⁴[the Chairperson of an Appellate Tribunal], made by a Judge of the Supreme Court, in which ¹⁵[the Presiding Officer of a Tribunal or the Chairperson of an Appellate Tribunal] the Presiding Officer concerned has been informed of the charges against him and given a reasonable opportunity of being heard in respect of these charges.

(3) The Central Government may, by rules, regulate the procedure for the investigation of misbehavior or incapacity of ¹⁶[the Presiding Officer of a Tribunal or the Chairperson of an Appellate Tribunal].

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