Securities And Exchange Board Of India - Subsection
Section 74(4) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
(4)Where an employee has been dismissed in pursuance of sub-regulation (3) and the relative conviction is set aside by a higher court and the employee is acquitted, he shall be reinstated in service.Explanation. - In this Regulation, committal or conviction shall mean committal or conviction by the lowest court or any appellate court.
