MANU/FNSV/0003/2023

Ministry : Ministry of Finance

Department/Board : Financial Services

Notification No. : GSR79(E)

Date of Notification : 31.01.2023

Date of Publication : 01.02.2023

Notification/ Circulars Referred : Number G.S.R.43(E), dated the 22nd January, 2020 MANU/FNSV/0003/2020;Number G.S.R.501(E), dated the 22nd July, 2021 MANU/FNSV/0054/2021

Subject: Finance

Citing Reference:
Number G.S.R.43(E), dated the 22nd January, 2020 MANU/FNSV/0003/2020  Referred

Number G.S.R.501(E), dated the 22nd July, 2021 MANU/FNSV/0054/2021  Referred

Debts Recovery Tribunals and Debts Recovery Appellate Tribunals Electronic Filing (Amendment) Rules, 2023

G.S.R.79(E).--In exercise of the powers conferred by clause (ccd) of sub-section(2) of section 36 of the Recovery of Debts and Bankruptcy Act, 1993 (51 of 1993), the Central Government hereby makes the following rules further to amend the Debts Recovery Tribunals and Debts Recovery Appellate Tribunals Electronic Filing Rules, 2020, namely:-

1. Short title and commencement.--

(1) These rules may be called the Debts Recovery Tribunals and Debts Recovery Appellate Tribunals Electronic Filing (Amendment) Rules, 2023.

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

2. In the Debts Recovery Tribunals and Debts Recovery Appellate Tribunal Electronic Filing Rules, 2020, in rule 3,-

(a) for sub-rule (2), the following sub-rule shall be substituted, namely:-

"(2) The e-filing of pleadings by applicants is mandatory and any other form of filing shall not be taken on record.";

(b) the proviso shall be omitted.

[F. No. 3/5/2021-DRT]
Dr. M.P. TANGIRALA, Addl. Secy.

Note: The principal rules were published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i), dated the 23rd January, 2020 vide number G.S.R.43(E), dated the 22nd January, 2020 and were subsequently amended, vide number G.S.R.501(E), dated the 22nd July, 2021.