Securities And Exchange Board Of India - Subsection
Section 88(1) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
(1)An employee may appeal against an order imposing upon him any of the penalties specified in Regulation 79 or order of suspension under Regulation 86. The appeal shall lie to the Appellate Authority.Note : For the purpose of this regulation "Appellate Authority" means the Board, in case the Chairman is the competent authority; Chairman or whole- time member of the Board, in case the Executive Director is the competent authority and Executive Director concerned in all other cases.
