Section 30 in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008
30. Intimation of the order.
(1)Every report made by a designated authority and every order passed by the designated member under this Chapter shall be dated and signed.(2)A copy of the order passed under this Chapter shall be sent to the noticee and also uploaded on the website of the Board.(3)If the noticee is a member of a stock exchange, clearing corporation, a depository or a self-regulatory organization, a copy of the order shall also be sent to the concerned stock exchange, clearing corporation, depository or self regulatory organization.
