Section 3 in The Securities Contracts (Regulation) (Appeal To Securities Appellate Tribunal) Rules, 2000
3. Limitation for filing appeal
.- [(1)] [ Rule 3 renumbered as sub-Rule (1) thereof by G.S.R. 655(E), dated 8.8.2000 (w.e.f. 8.8.2000).] Where a recognised stock exchange acting in pursuance of any power given to it by its bye-laws, refuses to list the securities of any company, the company shall be entitled to be furnished with reasons for such refusal and may,-(a)within 15 days from the date on which the reasons for such refusal are furnished to it, or(b)where the stock exchange had omitted or failed to dispose of, within the time specified in sub-section (1-A) of section 73 of the Companies Act, 1956 (1 of 1956) (hereinafter in this rule referred to as the "specified time"), the application for permission for the shares or debentures to be dealt with on the stock exchange, within 15 days from the date of expiry of the specified time or within such further period, not exceeding one month, as the Appellate Tribunal may, on sufficient cause being shown, allow, appeal to the Securities Appellate Tribunal having jurisdiction in the matter against such refusal, omission or failure, as the case may be.(2)[ Every appeal shall be filed within a period of forty-five days from the date on which a copy of the order, against which the appeal is filed, of a recognised stock exchange withdrawing admission to dealings or suspending admission to dealings which continues for a period exceeding three months in any security/units or other instruments of a "collective instrument scheme", as defined under the Securities and Exchange Board of India Act, 1992 (15 of 1992), is received by the appellant:Provided that the Appellate Tribunal may entertain an appeal after the expiry of the period of forty-five days if it is satisfied that there was sufficient cause for not filing it within that period.] [ Inserted by G.S.R. 655(E), dated 8.8.2000 (w.e.f. 8.8.2000).]
