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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 3(1)(e) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001

(e)"Competent Authority" means,
(i)The Chairman in the case of officers, which expression shall also include whole- time member of the Board or Executive Director, in regard to any matter or power to be dealt with or exercisable by the Chairman under these Regulations, but which are delegated to him.
(ii)In the case of all other employees, concerned ) Executive Director, which expression shall also include, any officer lower in rank, in regard to any matter or power to be dealt with or exercised by the Executive Director under these Regulations, but which are delegated to him.