Section 25(4) in The Depositories (Appeal To Securities Appellate Tribunal) Rules, 2000
(4)[ Subject to any general or special direction by the Presiding Office, or in the temporary absence of the Presiding Officer, the Member authorised under sub-rule (2) of rule 5, the official seal of the Appellate Tribunal shall not be affixed to any order, summons or other process save under the authority in writing from the Registrar.] [ Substituted by G.S.R. 55(E), dated 31.1.2005 (w.e.f. 31.1.2005).]
