Securities And Exchange Board Of India - Subsection
Section 22(1) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(1)A recognised stock exchange may, by order, delist any equity shares of a company on any ground prescribed in the rules made under section 21A of the Securities Contracts (Regulation) Act, 1956 (42 of 1956) :Provided that no order shall be made under this sub-regulation unless the company concerned has been given a reasonable opportunity of being heard.
