Securities And Exchange Board Of India - Subsection
Section 18(1) in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018
(1)A notice of settlement in the format as specified in Part-B of Schedule-III, indicating the substance of the probable charges and enforcement actions, may, except in cases covered under Chapter VII, be issued by the Board prior to the issuance of the notice to show cause so as to afford the noticee an opportunity to file a settlement application under Chapter-II, within fifteen calendar days from the date of receipt of the settlement notice.
