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[Cites 0, Cited by 0] [Section 36A(5)] [Section 36A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 36A(5)(j) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001

(j)Board may cancel the special hardship leave and recall the female employee and proceed in the matter as deemed fit, in case it is found that such employee is undertaking or engaged in, directly or indirectly, any trade or employment or business or profession;