Securities And Exchange Board Of India - Subsection
Section 87(2) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
(2)If after considering the report of the investigation, the competent authority is satisfied that there is a prima facie case for instituting disciplinary proceedings against the employee, it may send the investigation report to the Central Vigilance Commission or such other authority as may be decided by the Chairman from time to time in this behalf, for its advice whether disciplinary proceedings should be taken against the employee concerned;
