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

S Gujarat 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DEBTS RECOVERY TRIBUNAL (SALARIES, ALLOWANCES AND OTHER CONDITIONS OF SERVICE OF THE RECOVERY OFFICER AND OTHER OFFICERS AND EMPLOYEES) RULES, 1993 CONTENTS 1. Shortitle and commencement 2. Definitions 3. Salary 4. Salary of other Officers and Employees of the Tribunal 5. Conditions of service SCHEDULE 1 :- SCHEDULE DEBTS RECOVERY TRIBUNAL (SALARIES, ALLOWANCES AND OTHER CONDITIONS OF SERVICE OF THE RECOVERY OFFICER AND OTHER OFFICERS AND EMPLOYEES) RULES, 1993 11 . Notification No. GSR 64(E), dated 4th February, 1994. In exercise of the powers conferred by sub-section (3) of section 7 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. Shortitle and commencement :- (1) These rules may be called the Debts Recovery Tribunal (Salaries, Allowances and Other Conditions of Service of the Recovery Officer and Other 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 Debts Recovery Tribunal (Salaries, Allowances and Other Conditions of Service of the Recovery Officer and other 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 :- The Recovery Officer of a Tribunal shall be paid a salary in the scale of pay of Rs. 3000-100-3500-125-4500. 4. Salary of other Officers and Employees of the Tribunal :- The nature and categories of other officers and employees of a Tribunal and the scales of pay thereof shall be as specified in the Schedule appended to these rules. 5. Conditions of service :- The conditions of service of the Recovery Officer and other officers and employees of the Tribunal in the matter of pay, allowances, leave, joining time, joining time pay, provident fund, age of superannuation, pension and retirement benefits, medical facilities, conduct, disciplinary matters 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 Presiding Officer Rs. 2000-60-2300-56-75-3200- 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. Gestetner Operator Rs. 800-15-1010-EB-20-1150 11. Jamadar/Daftry Rs. 775-12-955-EB-14-1025 12. Peon/Farash/Sweeper Rs. 750-12-870-EB-14-940

Act Metadata
  • Title: Debts Recovery Tribunal (Salaries, Allowances And Other Conditions Of Service Of The Recovery Officer And Other Officers And Employees) Rules, 1993
  • Type: S
  • Subtype: Gujarat
  • Act ID: 16712
  • Digitised on: 13 Aug 2025