Section 10 in Securities Contracts (Regulation) Rules, 1957
10. [Nominees of the Securities and Exchange Board of India] [Substituted by F. No. 1/37/SE/94, dated 26.10.1994.] on the governing bodies of recognised stock exchanges.
- The [Securities and Exchange Board of India] [Substituted by F. No. 1/37/SE/94, dated 26.10.1994.] may nominate one or more persons not exceeding three in number, as member or members of the governing body of every recognised stock exchange. Such member or members shall enjoy the same status and powers as other members of the governing body.
