Section 8(5) in The Securities Contracts (Regulation) (Appeal To Securities Appellate Tribunal) Rules, 2000
(5)[ An appeal against the order of the Registrar under sub-rule (4) shall be made within 15 days of such order to the Presiding Officer or in his temporary absence, to the Member authorized under sub-rule (2) of rule 5, whose decision thereon shall be final.] [Substituted by Notification No. G.S.R. 54(E), dated 31.1.2005 (w.e.f. 18.2.2000)]
