19. Power of Board to give directions in certain cases.—
Save as provided in this Act, if after making or causing to be made an enquiry or inspection, the Board is satisfied that it is necessary—(i)in the interest of investors, or orderly development of securities market; or(ii)to prevent the affairs of any depository or participant being conducted in the manner detrimental to the interests of investors or securities market, it may issue such directions,—(a)to any depository or participant or any person associated with the securities market; or(b)to any issuer, as may be appropriate in the interest of investors or the securities market.Explanation.—For the removal of doubts, it is hereby declared that power to issue directions under this section shall include and always be deemed to have been included the power to direct any person, who made profit or averted loss by indulging in any transaction or activity in contravention of the provisions of this Act or regulations made thereunder, to disgorge an amount equivalent to the wrongful gain made or loss averted by such contravention.
