Section 15I(1) in The Securities and Exchange Board of India Act, 1992
(1)For the purpose of adjudging under sections 15A, 15B, 15C, 15D, 15E, 15F, 15G ,15H, 15HA and 15HB, the Board shall appoint any officer not below the rank of a Division Chief to be an adjudicating officer for holding an inquiry in the prescribed manner after giving any person concerned a reasonable opportunity of being heard for the purpose of imposing any penalty.
