LexSection 15X — Presiding Officer, Members and staff of Securities Appellate Tribunals to be public servants.
The Securities and Exchange Board of India Act, 1992
1 [15X. Presiding Officer, Members and staff of Securities Appellate tribunal to be public servants .--The Presiding Officer, Members and other officers and employees of a Securities Appellate Tribunal shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860)].Open in Lexace · Ask the AI about this section