Securities And Exchange Board Of India - Subsection
Section 66(3) in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996
(3)The enquiry officer shall issue to the depository or the participant, as the case may be, a notice at its registered office or the principal place of its business, setting out the grounds on which action is proposed to be taken against him and calling upon him to show cause against such action within a period of fourteen days from the date of receipt of the notice.
