Section 21 in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995
21. Cancellation or suspension of certificate.-
A Foreign Institutional Investor who-(a)fails to comply with any condition subject to which certificate has been granted;(b)contravenes any of the provisions of the Act, rules or regulations, shall be liable to penalty ofSuspension of certificate for a specified period, orCancellation of certificate, after an enquiry as provided for in these regulations has been held.(2)The provisions of these regulations shall be without prejudice to those of Regulations 22 and 23.
