Securities And Exchange Board Of India - Subsection
Section 22(1) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998
(1)The Board may, suo-motu or upon information received by it, cause an investigation to be made in respect of the conduct and affairs of any person associated with the process of buy back, by appointing an officer of the Board.Provided that no such investigation shall be made except for the purposes specified in sub-regulation (2).
