Section 5 in The Securities Contracts (Regulation) (Appeal To Securities Appellate Tribunal) Rules, 2000
5. Sittings of Appellate Tribunal
.- [(1)] [Rule 5 renumbered as sub-rule (1) by Notification No. G.S.R. 54(E), dated 31.1.2005 (w.e.f. 18.2.2000)] The Appellate Tribunal shall hold its sitting either at a place where its office is situated or at such other place falling within its jurisdiction, as it may deem fit by the Appellate Tribunal.(2)[ In the temporary absence of the Presiding Officer, Government may authorise one of the two other Members to preside over the sitting of the Tribunal either at a place where its office is situated or at such other place falling within its jurisdiction as it may deem fit by the Appellate Tribunal.] [Inserted by Notification No. G.S.R. 54(E), dated 31.1.2005 (w.e.f. 18.2.2000)]
