Securities And Exchange Board Of India - Subsection
Section 23(1) in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018
(1)The Adjudicating Officer shall by an appropriate order dispose of the proceeding pending before him on the basis of the approved settlement terms.Explanation. - In case of concurrent proceedings, a comprehensive order may be passed by the Panel of Whole Time Members and thereafter the concerned Adjudicating officer may pass an order, disposing of the relevant proceedings before him, in view of the settlement.
