Content Policy

Last updated: 05 October 2026

Contribution and moderation

Content on this website is published by the Securities Appellate Tribunal. Acts, rules, notices, cause lists, orders, and member information are added or updated by authorised staff. Material is checked before it is treated as current.

Content is not published if it is unlawful, discriminatory, or unrelated to the work of the Tribunal.

Review

The date in the footer is the date this website presentation was last reviewed. Individual notices, orders, and circulars carry their own dates. If a page and a signed order differ, the signed order prevails.

Archival

Notices, vacancy circulars, and announcements that are no longer current are removed from the featured list or kept only as a record. Orders and cause lists remain available through the case information pages so that an older matter can still be found.

The same English text is shown until a Hindi version is added. Hindi will be introduced later through Bhashini and will be updated together with the English text.