Securities And Exchange Board Of India - Subsection
Section 5(1) in Securities and Exchange Board of India (Procedure For Holding Inquiry and Imposing Penalties By Adjudicating Officer) Rules, 1995
(1)If, upon consideration of the evidence produced before the [the Board or the adjudicating officer] [Substituted 'adjudicating officer' by Notification No. G.S.R. 210(E), dated 8.3.2019 (w.e.f. 10.7.1995).], the [the Board or the adjudicating officer] [Substituted 'adjudicating officer' by Notification No. G.S.R. 210(E), dated 8.3.2019 (w.e.f. 10.7.1995).] is satisfied that the person has become liable to penalty under any of the sections specified in sub-section (1) of [sub-section (4A) of section 11 or sub-section (2) of section 11B or section 15-I of the Act] [Substituted 'section 15-I' by Notification No. G.S.R. 210(E), dated 8.3.2019 (w.e.f. 10.7.1995).], he may, by order in writing, impose such penalty as he thinks fit in accordance with the provisions of the relevant section or section specified in [sub-section (4A) of section 11 or sub-section (2) of section 11B or section 15-I of the Act] [Substituted 'section 15-I' by Notification No. G.S.R. 210(E), dated 8.3.2019 (w.e.f. 10.7.1995).].
