Section 22 in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018
22. Confidentiality.
- Notwithstanding anything contained in Chapter X, the following shall be treated as confidential, -(a)the identity of the applicant seeking confidentiality; and(b)the information, documents and evidence furnished by the applicant under this Chapter:Provided that, the identity of the applicant or such information or documents or evidence may not be treated as confidential if, -(i)the disclosure is required by law;(ii)the applicant has agreed to such disclosure in writing; or(iii)there has been a public disclosure by the applicant.
