Securities And Exchange Board Of India - Subsection
Section 27(4) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018
(4)The Board may, for any failure by the directors to abide by these regulations or the Code of Conduct or Code of Ethics or in case of any conflict of interest, either upon a reference from the depository or suo motu, take appropriate action including removal or termination of the appointment of any director, after providing him a reasonable opportunity of being heard.
