Section 71A in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
71A. [ Prohibition on participating in auction conducted by the Board in pursuance of recovery proceedings. [Inserted by Notification No. SEBI/LAD-NRO/GN/2017-18/001, dated 27.4.2017.]
- No employee shall participate, either directly or indirectly, in an auction conducted by the Board for sale of movable or immovable properties in pursuance of recovery proceedings initiated under section 28A of the Act or section 23JB of the Securities Contracts (Regulation) Act, 1956 or section 19-IB of the Depositories Act, 1996.] [Substituted by SEBI (Employees' Service) (Second Amendment) Regulations, 2015, w.e.f. 21-4- 2015.]
