Securities And Exchange Board Of India - Subsection
Section 2(1) in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018
(1)In these regulations, unless the context otherwise requires, the terms defined herein shall bear the meanings assigned to them below and their cognate expressions shall be construed accordingly, -(a)"Act" means the Securities and Exchange Board of India Act, 1992 (15 of 1992);(b)"alleged default" means an alleged or probable contravention of any provision of the securities laws;(c)"Board" means the Securities and Exchange Board of India established under the provisions of Section 3 of the Act;(d)"Panel of Whole Time Members" means the panel consisting of two or more Whole Time Members of the Board;(e)"securities laws" means the Act, the Securities Contract (Regulations) Act, 1956 (42 of 1956), the Depositories Act,1996 (22 of 1996), the relevant provisions of any other law to the extent it is administered by the Board and the relevant rules and regulations made thereunder;(f)"specified proceedings" means the proceedings that may be initiated by the Board or have been initiated and are pending before the Board or any other forum, for the violation of securities laws, under Section 11, Section 11B, Section 11D, sub-Section (3) of Section 12 or Section 15-I of the Act or Section 12A or Section 23-I of the Securities Contracts (Regulation)Act, 1956 or Section 19 or Section 19H of the Depositories Act, 1996, as the case may be;(g)"Tribunal" means the Securities Appellate Tribunal established under Section 15K of the Securities and Exchange Board of India Act, 1992.
