Section 3(2) in The Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992
(2)The Custodian may, on being satisfied on information received that any person has been involved in any offence relating to transactions in securities after the 1st day of April, 1991 and on and before the 6th June, 1992 notify the name of such person in the Official Gazette.
