(1) These rules may be called the Debts Recovery Appellate Tribunal (Procedure) Rules, 1994.

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

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) Agent means a person duly authorised by a party to present appeal or to give reply on its behalf before the Appellate Tribunal;

(c) Appeal means an appeal made to the Appellate Tribunal under Section 20 or Section 30 of the Act;

(d) Appellant means a person or a Bank or a Financial Institution making an appeal to the Appellate Tribunal under Section 20 or Section 30 of the Act;

(e) Appellate Tribunal means an Appellate Tribunal established by Central Government under Section 8 of the Act;

(f) Legal Practitioner shall have the same meaning as assigned to it in the Advocates Act, 1961 (25 of 1961);

2[(g) Chairperson means Chairperson of an Appellate Tribunal and includes Chairperson of any other Appellate Tribunal established under any other law and authorised by the Central Government to discharge the functions of Chairperson of the Appellate Tribunal under sub-section (1) of Section 8 of the Act;]

(h) Registrar means the Registrar of an Appellate Tribunal and includes an officer of such Appellate Tribunal who is authorised by the 3[Chairperson] to function as Registrar;

(i) Registry means the Registry of the Appellate Tribunal.

An Appellate Tribunal shall hold its sittings either at Headquarters or at such other place falling within its jurisdiction as it may consider convenient.

(1) The proceedings of the Appellate Tribunal shall be conducted in English or Hindi.

(2) No appeal, reference, application, representation, document or other matters contained in any language other than English or Hindi, shall be accepted by the Appellate Tribunal, unless the same is accompanied by a true copy of translation thereof in English or Hindi.

(1) A memorandum of appeal shall be presented in the Form annexed to these rules by the Appellant either in person to the Registrar of the Appellate Tribunal within whose jurisdiction his case falls or shall be sent by registered post addressed to such Registrar.

(2) Where the appellant is a Bank or a Financial Institution, a memorandum of appeal may be preferred,

(a) by one or more legal practitioners authorised by such Bank or Financial Institution or,

(b) by any of the officers of such Bank or Financial Institution to act as Presenting Officers;

and every person so authorised may present the appeal before the Appellate Tribunal.

(3) Where the appellant is other than a Bank or a Financial Institution, he may prefer an appeal in person or by his agent or by a duly authorised legal practitioner.

(4) An appeal sent by post under sub-rule (1) shall be deemed to have been presented to the Registrar on the day on which it is received in the office of the Registrar.

(5) The appeal under sub-rule (1) shall be presented in four sets in a paper book along with an empty file size envelope bearing full address of the respondent and where the number or respondents are more than one, then sufficient number of extra paper books together with empty file size envelopes bearing full addresses of each respondent shall be furnished by the appellant.

(1) The Registrar shall endorse on every appeal the date on which it is presented under Rule 5 or deemed to have been presented under that rule and shall sign endorsement.

(2) If, on scrutiny, the appeal is found to be in order, it shall be duly registered and given a serial number.

(3) If an appeal on scrutiny is found to be defective and the defect noticed is formal in nature, the Registrar may allow the appellant to rectify the same in his presence and if the said defect is not formal in nature, the Registrar, may allow the appellant such time to rectify the defect as he may deem fit.

(4) If the concerned appellant fails to rectify the defect within the time allowed in sub-rule (3), the Registrar may by order and for reasons to be recorded in writing, decline to register such memorandum of appeal.

(5) An appeal against the order of the Registrar under sub-rule (4) shall be made within fifteen days of making of such order to the 4[Chairperson] concerned in his chamber, whose decision thereon shall be final.

5[6-A. (1) Any party aggrieved by an order passed by the Appellate Tribunal, on account of some mistake or error apparent on the face of the record, desires to obtain a review of such order, may apply for a review to the Appellate Tribunal which passed the order.

(2) No application for review shall be made after the expiry of a period of 6[thirty days] from the date of the order and no such application shall be entertained unless it is accompanied by an affidavit verifying the application.

(3) Where it appears to the Appellate Tribunal that sufficient ground for a review does not exist, it shall reject the application, and if it is satisfied with the grounds raised in the application for such review, it shall allow the application for review of the order:

Provided that no such application for review shall be allowed without previous notice and an opportunity of being heard is given to the opposite party.]

The memorandum of appeal shall be filed by the appellant with the Registrar of the Appellate Tribunal having jurisdiction in the matter.

(1) Every memorandum of appeal under Section 20 of the Act shall be accompanied with a fee provided in sub-rule (2) and such fee may be remitted either in the form of crossed demand draft drawn on a nationalised bank in favour of the Registrar and payable at the station where the Registrar's office is situated or remitted through a crossed Indian Postal Order drawn in favour of the Registrar and payable in Central Post Office of the station where the Appellate Tribunal is located.

(2) The amount of fee payable in respect of appeal under Section 20 shall be as follows:

7[Where an appeal is preferred by a person referred to in Section 21 of the Act, such appeal shall not be entertained by the Appellate Tribunal unless such person has deposited with the Appellate Tribunal fifty per cent. of the amount of debt so due from him as determined by the Tribunal under Section 19 of the Act:

Provided that the Appellate Tribunal may, for reasons to be recorded in writing, reduce the amount to be deposited by such amount which shall not be less than twenty five per cent. of the amount of such debt so due.]

(1) Every memorandum of appeal filed under Rule 5 shall set forth concisely under distinct heads, the grounds of such appeal without any argument or narrative, and such grounds shall be numbered consecutively and shall be typed in double line space on one side of the paper.

(2) It shall not be necessary to present separate memorandum of appeal to seek interim order or direction if in the memorandum of appeal, the same is prayed for.

(1) Every memorandum of appeal shall be triplicate and shall be accompanied with two copies (at least one of which shall be certified copy) of the order of the 8[Chairperson] of Debts Recovery Tribunal or order made by the Recovery Officer under Section 30 of the Act, as the case may be, against which the appeal is filed.

(2) Where the parties to the appeal are being represented by an agent, documents authorising him to act as such agent shall also be appended to the appeal:

Provided that where an appeal is filed by a legal practitioner, it shall be accompanied by a duly executed Vakalatnama.

(3) Where a Bank or Financial Institution is being represented by any of its officers to act as Presenting Officer before the Appellate Tribunal, the document authorising him to act as Presenting Officer shall be appended to the memorandum of appeal.

A memorandum of appeal shall not seek relief or reliefs based on more than a single cause of action in one single memorandum of appeal unless the reliefs prayed for are consequential to one another.

A copy of the memorandum of appeal and paper book shall be served on each of the respondents, as soon as they are filed, by the Registrar by registered post.

(1) The respondent may file four complete sets containing the reply to the appeal along with documents in a paper book form with the registry within one month of the service of the notice on him of the filing of the memorandum of appeal.

(2) The respondent shall also endorse one copy of the reply to the appeal along with documents as mentioned in sub-rule (1) to the appellant.

(3) The Appellate Tribunal may, in its discretion on application by the respondent, allow the filing of reply referred to in sub-rule (1), after the expiry of the period referred to therein.

(1) In an appeal by a person other than bank or financial institution, the Bank or Financial Institution who has to recover any debt from any person under Section 19 of the Act, before the Tribunal against whose order the appeal has been preferred, shall be made the respondent to the appeal.

(2) In an appeal by the Bank or a Financial Institution the other party shall be made the respondent to the appeal.

The Appellate Tribunal shall notify the parties the date and place of hearing of the appeal in such a manner as the 9[Chairperson] may by general or special order direct.

(1) Summer dress for the 11[Chairperson] shall be white pant with black coat and a black tie or a buttoned-up black coat. In winter, striped or black trousers may be worn in place of white trousers. In the case of female 12[Chairperson], however, the dress shall be black coat over white saree.

(2) The dress for the agent of the parties (other than a relative or regular employee of the appellant or respondent) appearing before the Appellate Tribunal shall be the following, namely

(a) In the case of a male, a suit with a tie or buttoned-up coat over a pant or national dress that is a long buttoned-up coat on dhoti or churidar pyjama. The colour of the coat shall, preferably, be black.

(b) In the case of female, a black coat over white or any other sober coloured saree.

(c) Where, however, the agent belongs to a profession like that of lawyers or a chartered accountant's and they have been prescribed a dress for appearing in their professional capacity before any court, appellate tribunal, tribunal or other such authority, they may, at their option, appear in that dress, in lieu of the dress mentioned above.

(3) All other persons appearing before the Appellate Tribunal shall be properly dressed.

(1) Every order of the Appellate Tribunal shall be in writing and shall be signed and dated by the 13[Chairperson] of the Appellate Tribunal.

(2) The order shall be pronounced in open court.

The orders of the Appellate Tribunal as are deemed fit for publication in any authoritative report or the press may be released for such publication on such terms and conditions as the Appellate Tribunal may lay down.

Every order passed on an appeal shall be communicated to the appellant and to the respondent and to the Tribunal concerned either in person or by registered post free of cost.

(1) A fee of rupees twenty for every hour or part thereof of inspection subject to a minimum of rupees one hundred shall be charged for inspecting the records of a pending appeal by a party thereto.

(2) A fee of rupees five for a folio or part thereof not involving typing and a fee of rupees ten for a folio or part thereof involving typing of statement and figures shall be charged.

The Appellate Tribunal may make such orders or give such directions as may be necessary or expedient to give effect to its orders or to prevent abuse of its process or to secure the ends of justice.

(1) Except on Saturdays, Sundays and other public holidays, the offices of the Appellate Tribunal shall, subject to any other order made by the 14[Chairperson], remain open daily from 10 a.m. to 6.00 p.m. but no work, unless of an urgent nature, shall be admitted after 4.30 p.m. on any working day.

(2) The sitting hours of the Appellate Tribunal shall ordinarily be from 10.30 a.m. to 1.00 p.m. and 2.00 p.m. to 5.00 p.m. subject to any order made by the 15[Chairperson].

Where the last day for doing any act falls on a day on which the office of the Appellate Tribunal is closed by any reason thereof the act cannot be done on that day, it may be done on the next day on which that office opens.

(1) The Registrar shall have the custody of the records of the Appellate Tribunal and shall exercise such other functions as are assigned to him under these rules or by the 16[Chairperson] by a separate order in writing.

(2) The official seal shall be kept in the custody of the Registrar.

(3) Subject to any general or special direction by the 17[Chairperson], the seal of the Appellate Tribunal shall not be affixed to any order, summons or other process, save under the authority in writing from the Registrar.

(4) The seal of the Appellate Tribunal shall not be affixed to any certified copy issued by the Tribunal save under the authority in writing of the Registrar.

In addition to the powers conferred elsewhere in these rules, the Registrar shall have the following powers and duties subject to any general or special orders of the 18[Chairperson], namely:

(1) to receive all appeals and other documents;

(2) to decide all questions arising out of the scrutiny of the appeals before they are registered;

(3) to require any appeal presented to the Appellate Tribunal to be amended in accordance with the rules;

(4) subject to the directions of the 19[Chairperson] to fix date of hearing of the appeals or other proceedings and issue notices thereof;

(5) direct any formal amendment of records;

(6) to order grant of copies of documents to parties to proceedings;

(7) to grant leave to inspect the record of Appellate Tribunal;

(8) dispose of all matters relating to the service of notices or other processes, application for the issue of fresh notice or for extending the time for or ordering a particular method of service on a respondent including a substituted service by publication of the notice by way of advertisements in the newspapers;

(9) to requisition records from the custody of any court or other authority.

The official seal and emblem of the Appellate Tribunal shall be such as the Central Government may specify.

For use in Appellate Tribunal's Office

Date of Filing

Date of receipt by post

Registration number ..

Signature ..

Registrar

In the Debts Recovery Appellate Tribunal, between:

A.B. Appellant

C.D. and others Respondent/(s)

Details of appeal:

1. Particulars of the appellant:

(i) Name of the appellant.

(ii) Address of registered office of the appellant.

(iii) Address for service of all notices.

2. Particulars of the respondent or respondents:

(i) Name of the respondent or respondents.

(ii) Office address of the respondent or respondents.

(iii) Addresses for service of all notices.

3. Jurisdiction of the Appellate Tribunal. The appellant declares that the matter of the appeal falls within the jurisdiction of the Appellate Tribunal.

4. Limitation. The appellant further declares that the appeal is within the limitation as prescribed in sub-section (3) of Section 20 of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993 (51 of 1993).

5. Facts of the case and the orders passed by the case and the orders passed by the Tribunal or its Recovery Officer.

The facts of the case are given below:

(Give here a concise statement of facts and grounds of appeal against the specific order of Tribunal or Recovery Officer, as the case may be, in a chronological order, each paragraph containing as nearly as possible as separate issue, fact or otherwise).

6. Relief(s) sought. In view of the facts mentioned in Paragraph 5 above, the appellant prays for the following relief(s) (Specify below the relief(s) sought explaining the grounds for relief(s) and the legal provisions (if any) relied upon).

7. Interim order, if prayed for. Pending final decision on the appeal the appellant seeks issue of the following interim order:

(Give here the nature of the interim order prayed for with reasons).

8. Matter not pending with any other court, etc. The appellant further declares that the matter regarding which this appeal has been made is not pending before any court of law or any other authority or any other Tribunal.

9. Particulars of bank draft/postal order in respect of the deposit of debts due in terms of Section 21 of the Act applicable or under any other provisions of the Act:

(1) Name of the bank on which drawn

(2) Demand draft number

OR

(1) Number of Indian Postal Order(s)

(2) Name of the issuing post office

(3) Date of issue of Postal Order(s)

(4) Post Office at which payable.

10. Particulars of bank draft, postal order in respect of the fee paid in terms of Rule 8 of these rules:

(1) Name of the bank on which drawn

(2) Demand draft number

OR

(1) Number of Indian Postal Order(s)

(2) Name of the issuing post office

(3) Date of issue of Postal Order(s)

(4) Post Office at which payable.

11. Details of Index. An index in duplicate containing the details of the documents to be relied upon is enclosed.

12. List of enclosures.

Verification

I, . son/daughter/wife of

(Name in full and block letters)

Shri being the

(Designation)

of holding a valid power of

(Name of the company)

attorney from . do hereby

(Name of the company)

verify that the contents of Paras 1 to 11 are true to my personal knowledge and belief and that I have not suppressed any material facts.

1. Ministry of Finance (Deptt. of Economic Affairs) Banking Division, Co-ordination Section, GSR 815(E), dated 16 November, 1994, published in the Gazette of India, Extra., Part II, Section 3(i), dt. 16th November, 1994, pp. 5-9, No. 475 [No. 19(2)/94-Coord.]

2. Subs. by G.S.R. 1043(E), dt. 3-11-2016 (w.e.f. 4-11-2016).

3. Subs. for Presiding Officer by G.S.R. 1043(E), dt. 3-11-2016 (w.e.f. 4-11-2016).

4. Subs. for Presiding Officer by G.S.R. 1043(E), dt. 3-11-2016 (w.e.f. 4-11-2016).

5. Ins. by G.S.R. 119(E), dated 20-1-2013 (w.e.f. 22-2-2013).

6. Subs. for sixty days by G.S.R. 1043(E), dt. 3-11-2016 (w.e.f. 4-11-2016).

7. Subs. by G.S.R. 1043(E), dt. 3-11-2016 (w.e.f. 4-11-2016). Prior to substitution it read as: 9. Deposit of amount of debt due. Where an appeal is preferred by a person referred to in Section 21 of the Act, such appeal shall not be entertained by the Appellate Tribunal unless such person has deposited with the Appellate Tribunal seventy-five per cent of the amount of debt so due from him as determined by the Tribunal under Section 19 of the Act, provided that the Appellate Tribunal may, for reasons to be recorded in writing, wave or reduce the amount to be deposited under Section 21 of the Act.

8. Subs. for Presiding Officer by G.S.R. 1043(E), dt. 3-11-2016 (w.e.f. 4-11-2016).

9. Subs. for Presiding Officer by G.S.R. 1043(E), dt. 3-11-2016 (w.e.f. 4-11-2016).

10. Subs. for Presiding Officer by G.S.R. 1043(E), dt. 3-11-2016 (w.e.f. 4-11-2016).

11. Subs. for Presiding Officer by G.S.R. 1043(E), dt. 3-11-2016 (w.e.f. 4-11-2016).

12. Subs. for Presiding Officer by G.S.R. 1043(E), dt. 3-11-2016 (w.e.f. 4-11-2016).

13. Subs. for Presiding Officer by G.S.R. 1043(E), dt. 3-11-2016 (w.e.f. 4-11-2016).

14. Subs. for Presiding Officer by G.S.R. 1043(E), dt. 3-11-2016 (w.e.f. 4-11-2016).

15. Subs. for Presiding Officer by G.S.R. 1043(E), dt. 3-11-2016 (w.e.f. 4-11-2016).

16. Subs. for Presiding Officer by G.S.R. 1043(E), dt. 3-11-2016 (w.e.f. 4-11-2016).

17. Subs. for Presiding Officer by G.S.R. 1043(E), dt. 3-11-2016 (w.e.f. 4-11-2016).

18. Subs. for Presiding Officer by G.S.R. 1043(E), dt. 3-11-2016 (w.e.f. 4-11-2016).

19. Subs. for Presiding Officer by G.S.R. 1043(E), dt. 3-11-2016 (w.e.f. 4-11-2016).