Debts Recovery Appellate Tribunal (Salaries, Allowances And Other Conditions Of Service Of The Officers And Employees) Rules, 1993

S Gujarat 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DEBTS RECOVERY APPELLATE TRIBUNAL (SALARIES, ALLOWANCES AND OTHER CONDITIONS OF SERVICE OF THE OFFICERS AND EMPLOYEES) RULES, 1993 CONTENTS 1. Short title and commencement 2. Definitions 3. Salary of officers and employees of the Appellate Tribunal 4. Conditions of service SCHEDULE 1 :- SCHEDULE DEBTS RECOVERY APPELLATE TRIBUNAL (SALARIES, ALLOWANCES AND OTHER CONDITIONS OF SERVICE OF THE OFFICERS AND EMPLOYEES) RULES, 1993 11 . Notification No. GSR 65(E), dated 4th February, 1994. In exercise of the powers conferred by section 12, read with sub- clause (a) of clause (2) of section 36 of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993 (51 of 1993), the Central Government hereby makes the following rules, namely :- 1. Short title and commencement :- (1) These rules may be called the Debts Recovery Appellate Tribunal (Salaries, Allowances and Other Conditions of Service of the Officers and Employees) Rules, 1993. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Definitions :- In these rules, unless the context otherwise requires, - (a) 'Act' means the Recovery of Debts Due to Banks and Financial Institutions Act, 1993 (51 of 1993); (b) 'rules' means the Debts Recovery Appellate Tribunal (Salaries, Allowances and other Conditions of Service of Officers and Employees) Rules, 1993; (c) all other words and expressions used and not defined in these rules but defined in the Act shall have the meanings respectively assigned to them in the Act. 3. Salary of officers and employees of the Appellate Tribunal :- The nature and categories of officers and employees of an Appellate Tribunal and the scales of pay thereof shall be as specified in the Schedule appended to these rules. 4. Conditions of service :- T h e conditions of service of the officers and employees of an Appellate Tribunal in the matter of pay, allowances, leave, joining time, joining time pay, provident fund, age of superannuation, pension and retirement benefits, medical facilities, and other conditions of service, shall be regulated in accordance with such other rules and regulations as are, from time to time, applicable to officers and employees of the Central Government belonging to Group 'A', Group 'B', Group 'C' and Group 'D' as the case may be, and drawing the corresponding scales of pay. SCHEDULE 1 SCHEDULE Schedule S. No. Name of Post Scale of Pay 1. Secretary/Registrar Rs. 3950-125-4700-150-5000 2. Private Secretary to Rs. 2000-60-2300-EB-75-3200- Presiding Officer 100-3500 3. Section Officer Rs. 2000-60-2300-EB-75-3200- 100-3500 4. Assistant/Research Assistant Rs. 1640-60-2600-EB-75-2900 5. Stenographer Grade 'C' Rs. 1640-60-2600-EB-75-2900 6. Stenographer Grade 'D' Rs. 1200-30-1560-EB-40-2040 7. Upper Division Clerk/ Cashier/ Caretaker Rs. 1200-30-1560-EB-40-2040 8. Lower Division Clerk/Typist Rs. 950-20-1150-EB-25-1500 9. Staff Car Driver Rs. 950-20-1150-EB-25-1500 10. Jamadar/Daftry Rs. 775-12-955-EB-14-1025 11. Peon/Parash/Sweeper Rs. 750-12-870-EB-14-940

Act Metadata
  • Title: Debts Recovery Appellate Tribunal (Salaries, Allowances And Other Conditions Of Service Of The Officers And Employees) Rules, 1993
  • Type: S
  • Subtype: Gujarat
  • Act ID: 16709
  • Digitised on: 13 Aug 2025