Debts Recovery Appellate Tribunal (Procedure) Rules, 1994

Contents
Sections	Particulars
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)

[Notification No. GSR 815(E), dated 16th. November, 1994]

In exercise of the powers conferred by sub-sections (1) and (2) of section 36 of the Recovery of Debts Due to Banks and Financial Institution Act, 1993 (51 of 1993), the Central Government hereby makes the following rules, namely:-