Section 15L in The Securities And Exchange Board Of India (Amendment) Act, 2002
15L. Composition of Securities Appellate Tribunal.-
A Securities Appellate Tribunal shall consist of a Presiding Officer and two other Members, to be appointed, by notification, by the Central Government: Provided that the Securities Appellate Tribunal, consisting of one person only, established before the commencement of the Securities and Exchange Board of India (Amendment) Act, 2002 , shall continue to exercise the jurisdiction, powers and authority con erred on it by or under this Act or any other law for the time being in force till two other Members are appointed under this section.
