Securities And Exchange Board Of India - Subsection
Section 4(7) in Securities and Exchange Board of India (Procedure For Holding Inquiry and Imposing Penalties By Adjudicating Officer) Rules, 1995
(7)If any person fails, neglects or refuses to appear as required by sub-rule (3) before the adjudicating officer, the [the Board or the adjudicating officer] [Substituted 'adjudicating officer' by Notification No. G.S.R. 210(E), dated 8.3.2019 (w.e.f. 10.7.1995).] may be proceed with the inquiry in the absence of such person after recording the reason for doing so.
