Section 15N in The Securities And Exchange Board Of India (Amendment) Act, 2002
15N. Tenure of office of Presiding Officer and other Members of Securities Appellate Tribunal.-
The Presiding Officer and every other Member of a Securities Appellate Tribunal shall hold office for a term of five years from the date on which he enters up n his office and shall be eligible for re- appointment:Provided that no person shall hold office as the Presiding Officer of the Securities Appellate Tribunal after he has attained the age of sixty- eight years:Provided further that no person shall hold office as a Member of the Securities Appellate Tribunal after he has attained the age of sixty- two years.
