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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:-



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