Section 15R in The Securities and Exchange Board of India Act, 1992
15R. Orders constituting Appellate Tribunal to be final and not to invalidate its proceedings.
No order of the Central Government appointing any person as the Presiding Officer or a Member of a Securities Appellate Tribunal shall be called in question in any manner, and no act or proceeding before a Securities Appellate Tribunal shall be called in question in any manner on the ground merely of any defect in the constitution of a Securities Appellate Tribunal.
