LexSection 15N — Tenure of office of Presiding Officer and other Members of Securities Appellate Tribunal.
The Securities and Exchange Board of India Act, 1992
1 [15N. Tenure of office of Presiding Office, Judicial or Technical Members of Securities Appellate Tribunal .--The Presiding Officer or every Judicial or Technical Member of the Securities Appellate Tribunal shall hold office for a term of five years from the date on which he enters upon his office, and shall be eligible for reappointment for another term of maximum five years: Provided that no Presiding Officer or the Judicial or Technical Member shall hold office after he has attained the age of seventy years.]Open in Lexace · Ask the AI about this section