Debts Recovery Tribunals and Debts Recovery Appellate Tribunals Electronic Filing (Amendment) Rules, 2021- (Ministry of Finance ) (22 Jul 2021)

MANU/FNSV/0054/2021

Commercial

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 to amend the Debts Recovery Tribunal 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, 2021.

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

2. In sub-rule(2) of rule 3 of the Debts Recovery Tribunals and Debts Recovery Appellate Tribunals Electronic Filing Rules, 2020, the following proviso shall be inserted, namely:-

"Provided that e filing of pleading shall be mandatory where the debt to be recovered, as mentioned in the application, is rupees one hundred crore and above."

Tags : DEBTS RECOVERY TRIBUNALS RULES