Section 8 in The Securities Contracts (Regulation) (Appeal To Securities Appellate Tribunal) Rules, 2000
8. Presentation and scrutiny of memorandum of appeal
.-(1) The Registrar shall endorse on every appeal the date on which it is presented under rule 4 or deemed to have been presented under that rule and shall sign endorsement.(2)If, on scrutiny, the appeal is found to be in order, it shall be duly registered and given a serial number.(3)If an appeal on scrutiny is found to be defective and the defect noticed is formal in nature, the Registrar may allow the appellant to rectify the same in his presence and if the said defect is not formal in nature, the Registrar may allow the appellant such time to rectify the defect as he may deem fit. If the appeal has been sent by post and found to be defective, the Registrar may communicate the defects to the appellant and allow the appellant such time to rectify the defect as he may deem fit.(4)If the appellant fails to rectify the defect within the time allowed in sub-rule (3), the Registrar may by order and for reasons to be recorded in writing, decline to register such memorandum of appeal and communicate the order to the appellant within seven days thereof.(5)[ An appeal against the order of the Registrar under sub-rule (4) shall be made within 15 days of such order to the Presiding Officer or in his temporary absence, to the Member authorized under sub-rule (2) of rule 5, whose decision thereon shall be final.] [Substituted by Notification No. G.S.R. 54(E), dated 31.1.2005 (w.e.f. 18.2.2000)]
