Preamble - DEBTS RECOVERY APPELLATE TRIBUNAL, MUMBAI AND DEBTS RECOVERY TRIBUNALS AT AURANGABAD, MUMBAI, AHMEDABAD, PUNE AND NAGPUR RECRUITMENT (AMENDMENT) RULES, 2021

DEBTS RECOVERY APPELLATE TRIBUNAL, MUMBAI AND DEBTS RECOVERY TRIBUNALS AT AURANGABAD, MUMBAI, AHMEDABAD, PUNE AND NAGPUR RECRUITMENT (AMENDMENT) RULES, 2021

PREAMBLE

In exercise of the powers conferred by section 36 of the Recovery of Debts and Bankruptcy Act, 1993 (51 of 1993), the Central Government hereby makes following rules to amend the Debts Recovery Appellate Tribunal, Mumbai and Debts Recovery Tribunals, Aurangabad, Mumbai, Ahmedabad, Pune and Nagpur Recruitment Rules, 2018, namely:--

Rule 1 - Short title and Commencement

(1) These rules may be called the Debts Recovery Appellate Tribunal, Mumbai and Debts Recovery Tribunals at Aurangabad, Mumbai, Ahmedabad, Pune and Nagpur Recruitment (Amendment) Rules, 2021.

(2) They shall come into force on the date of their publication in the Official Gazette.

Rule 2 - Rule 2

In the Debts Recovery Appellate Tribunal, Mumbai and Debts Recovery Tribunals at Aurangabad, Mumbai, Ahmedabad, Pune and Nagpur Recruitment Rules, 2018,-

(a) in the third Schedule, against serial number 3, in the entries under Column (3), for the words ?Central Government?, the word ?President? shall be substituted;

(b) for the Fourth Schedule, the following Schedule shall be substituted, namely:--

?FOURTH SCHEDULE

(See rule 6)

(A) For Debts Recovery Tribunal

Serial Number	Post	Disciplinary Authority competent to impose penalties in accordance with rule 11 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965.	Appellate Authority
		Authority
(1)	(2)	(3)	(4)
1.	Group ?C?	Registrar, Debts Recovery Tribunal	Presiding Officer, Debts Recovery Tribunal
2.	Group ?B?	Presiding Officer, Debts Recovery Tribunal	Chairperson, Debts Recovery Appellate Tribunal
3.	Group ?A?	Chairperson, Debts Recovery Appellate Tribunal in respect of minor penalties and the Central Government in respect of major penalties.	President

(B) For Debts Recovery Appellate Tribunal:

Serial Number	Post	Disciplinary Authority competent to impose penalties in accordance with rule 11 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965.	Appellate Authority
		Authority
(1)	(2)	(3)	(4)
1.	Group ?C?	Registrar, Debts Recovery Appellate Tribunal	Chairperson, Debts Recovery Appellate Tribunal
2.	Group ?A? and Group ?B?	Chairperson, Debts Recovery Appellate Tribunal in case of minor penalties and Central Government in respect of major penalties.	President.? Print Judgement Report a Problem Problem Area Content Segregation Judge Name Court Citation Other Description Close Submit