Section 7 in Securities and Exchange Board of India (Procedure For Holding Inquiry and Imposing Penalties By Adjudicating Officer) Rules, 1995
7. Service of notices and orders.
- A notice or an order issued under these rules shall be served on the person in the following manner, that is to say, -(a)by delivering or tendering it to that person or his duly authorised agent;(b)by sending it to the person [fax or electronic mail or courier or speed post with acknowledgement due or] [Inserted by Notification No. G.S.R. 430(E), dated 28.5.2015 (w.e.f. 10.7.1955).] by registered post with acknowledgement due to the address of his place of residence or his last known place of residence or the place where he carried on, or last carried on business or personally works or last worked, for gain; or[Provide that a notice sent by Fax shall bear a note that the same is being sent by fax and in case the document contains annexure, the number of pages being sent shall also be mentioned:Provide further that a notice sent through electronic mail shall be digitally signed by the competent authority and bouncing or the electronic mail shall not constitute valid service.] [Inserted by Notification No. G.S.R. 430(E), dated 28.5.2015 (w.e.f. 10.7.1955).](c)if it cannot be served under clause (a) of clause (b), by affixing it on the outer door of some other conspicuous part of the premises in which that person resides or is known to have last resided, or carried on business or personally works or last worked for gain and that written report thereof should be witnessed by two persons.(d)[ if it cannot be affixed on the outer door as per clause (c), by publishing the notice om atleast two newspapers, one in a English daily newspaper having nationwide circulation, and another in a newspaper having wide circulation published in the language of the region where that person was last known to have resided or carried on business or personally worked for gain.] [Inserted by Notification No. G.S.R. 430(E), dated 28.5.2015 (w.e.f. 10.7.1955).]
