Section 15PA — Member to act as Presiding Officer in certain circumstances

1 [15PA. Member to act as Presiding Officer in certain circumstances. --In the event of occurrence of any vacancy in the office of the Presiding Officer of the Securities Appellate Tribunal by reason of his death, resignation or otherwise, the senior-most Judicial Member of the Securities Appellate Tribunal shall act as the Presiding Officer until the date on which a new Presiding Officer is appointed in accordance with the provisions of this Act.]

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