LexSection 15R — Orders constituting Appellate Tribunal to be final and not to invalidate its proceedings.
The Securities and Exchange Board of India Act, 1992
1 [15R. Orders constituting Appellate Tribunal to be final and not to invalidate its proceedings. -- No order of the Central Government appointing any person as the 2 [Presiding Officer or a Member] of a Securities Appellate Tribunal shall be called in question in any manner, and no act or proceeding before a Securities Appellate Tribunal shall be called in question in any manner on the ground merely of any defect in the constitution of a Securities Appellate Tribunal.]Open in Lexace · Ask the AI about this section