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SEBI Act, 1992 Bare Act |
| 15M. QUALIFICATIONS FOR
APPOINTMENT AS PRESIDING OFFICER OF THE SECURITIES APPELLATE TRIBUNAL.
A person shall not be qualified for appointment as the Presiding Officer of a Securities Appellate Tribunal unless he - (a) is, or has been, or is qualified to be, a Judge of a High Court; or (b) has been a member of the Indian Legal Service and has held a post in Grade I of that Service for at least three years: or (c) has held office as the Presiding Officer of a Tribunal for at least three years. |