Section 16(3) in The Securities Contracts (Regulation) (Appeal To Securities Appellate Tribunal) Rules, 2000
(3)All other persons appearing before the Appellate Tribunal shall be properly dressed.] [Susbstituted by Notification No. G.S.R. 54(E), dated 31.1.2005 (w.e.f. 18.2.2000)][18. Order to be signed and dated - (1) Every order of the Appellate Tribunal shall be signed and dated by the Presiding Officer. The Presiding Officer will have powers to pass such interim orders or injunctions, subject to reasons to be recorded in writing, which it considers necessary in the interest of justice.
