Securities And Exchange Board Of India - Subsection
Section 3(3) in Securities And Exchange Board Of India (Ombudsman) Regulations, 2003
(3)The Selection Committee referred in sub-regulation (2) shall consist of the following members, namely:-(i)[ an expert in the area relating to financial market operations to be nominated by the Chairman;[Substituted by Notification No. SEBI/LAD/DOP/22090/2003, dated 23.12.2003](ii)a person having special knowledge and experience of law, finance or economics, to be nominated by the Chairman.](iii)a representative of the Board not below the rank of Executive Director who shall be Secretary of the Selection Committee, to be nominated by the Chairman.
