Securities And Exchange Board Of India - Subsection
Section 15(3) in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018
(3)Where the Panel of Whole Time Members does not accept the recommendation of the High Powered Advisory Committee to settle the specified proceedings on the settlement terms recommended by it, the panel may return the application for re-examination of the settlement terms and thereafter the procedure as applicable in the case of an original application shall be followed by the Internal Committee and the High Powered Advisory Committee.
