Securities And Exchange Board Of India - Subsection
Section 24(2) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008
(2)The executive Director shall thereafter appoint an office not below the rank of a Division Chief, as a designated authority.Provided that the executive director may at his discretion appoint a bench of three officer each of whom shall not be below the rank of a Division Chief:Provide further that such bench shall be presided by the senior most amongst then an all the decisions or recommendations of such bench shall be by way of majority] [Substituted by Notification No. SEBI/LAD-NRO/GN/2017-18/021, dated 21.11.2017 (w.e.f. 26.5.2008).]
