Section 22 in The Securities And Exchange Board Of India (Amendment) Act, 2002
22. Amendment of section 15-O.-
In section 15-O of the principal Act,-(a)for the words" Presiding Officer of a Securities Appellate Tribunal", the words" Presiding Officer and other Members of a Securities Appellate Tribunal" shall be substituted;(b)in the proviso, for the words" said Presiding Officers", the words" Presiding Officer and other Members of a Securities Appellate Tribunal" shall be substituted.
