Securities And Exchange Board Of India - Subsection
Section 25(7) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995
(7)The enquiry officer shall, after taking into account all relevant facts and submissions made by the Foreign Institutional Investor and by the presenting officer, if appointed under sub-regulation (6) above, submit a report to the Board and recommend the penalty if any to be awarded along with the justification for such penalty.
