Section 24 in The Securities And Exchange Board Of India (Amendment) Act, 2002
24. Amendment of section 15Q.- In section 15Q of the principal Act,-
(a)in sub- section (1),-(i)for the words" Presiding Officer of a Securities Appellate Tribunal", the words" the Presiding Officer or any other Member of a Securities Appellate Tribunal" shall be substituted;(ii)in the proviso, for the words" the said Presiding Officer", the words" the Presiding Officer or any other Member" shall be substituted;(b)in sub- section (2), for the words" Presiding Officer" at both the places where they occur, the words" Presiding Officer or any other Member" shall be substituted;(c)in sub- section (3), for the words" aforesaid Presiding Officer", the words" the Presiding Officer or any other Member" shall be substituted.
