Section 23(2) in The Securities Contracts (Regulation) (Appeal To Securities Appellate Tribunal) Rules, 2000
(2)The Appellate Tribunal shall, subject to any other order made by the Presiding Officer, remain open on the working days from 10 A.M. to 6.00 P.M. But no work, unless of an urgent nature, shall be admitted after 4.30 P.M. on any working day.
