SEBI Act, 1992 Bare Act

15P. FILLING UP OF VACANCIES.

If, for reason other than temporary absence, any vacancy occurs in the office of the Presiding Officer of a Securities Appellate Tribunal, then the Central Government shall appoint another person in accordance with the provisions of this Act to fill the vacancy and the proceedings may be continued before the Securities Appellate Tribunal from the stage at which the vacancy is filled.

SEBI Act, 1992 | Laws India

 
 
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