Section 25(4) in The Securities Contracts (Regulation) (Appeal To Securities Appellate Tribunal) Rules, 2000
(4)[ Subject to any general or special direction by the Presiding Officer, or in the temporary absence of the Presiding Officer, the Member authorized under sub-rule (2) of rule 5, the official seat of the Appellate Tribunal shall not be affixed to any order, summons or other process save under the authority in writing from the Registrar.] [Susbstituted by Notification No. G.S.R. 54(E), dated 31.1.2005 (w.e.f. 18.2.2000)]
