LexSection 15O — Salary and allowances and other terms and conditions of service of Presiding Officers.
The Securities and Exchange Board of India Act, 1992
1 [15-O. Salary and allowances and other terms and conditions of service of Presiding Officers. -- The salary and allowances payable to, and the other terms and conditions of service (including pension, gratuity and other retirement benefits) of, the 2 [Presiding Officer and other Members of a Securities Appellate Tribunal] shall be such as may be prescribed: Provided that neither the salary and allowances nor the other terms and conditions of services of the 3 [Presiding Officer and other Members of a Securities Appellate Tribunal] shall be varied to their disadvantage after appointment.]Open in Lexace · Ask the AI about this section