Section 22 in The Securities Contracts (Regulation) (Procedure For Holding Inquiry And Imposing Penalties By Adjudicating Officer) Rules, 2005
22.
/976In exercise of the powers conferred by [clause (hd) and clause (i) of sub-section (2) of section 30] [Substituted 'clause (hd) of sub-section (2) of section 30' by Notification No. G.S.R. 212(E), dated 8.3.2019 (w.e.f. 11.4.2005).] of the Securities Contracts (Regulation) Act, 1956 (42 of 1956), the Central Government hereby makes the following rules for holding inquiry for the purpose of imposing penalty under the sections 23-A, 23-B, 23-C, 23-D, 23-E, 23-F, 23-G [23GA] [Inserted by Notification No. G.S.R. 212(E), dated 8.3.2019 (w.e.f. 11.4.2005).] and 23-H of the Act, namely:-
