Section 3 in Securities and Exchange Board of India (Appointment of Administrator and Procedure for Refunding to the Investors) Regulations, 2018
3. Applicability.
(1)These regulations shall be applicable for all or any of the following:a. appointment of Administrator pursuant to failure to comply with disgorgement or refund orders passed by the Board;b. sale of properties attached by the Recovery Officer of the Board under the Act;c. collection of claim documents and verification of claims of investors for the purpose of effecting refunds;d. refund of monies to the investors pursuant to disgorgement or refund orders passed by the Board;e. recovery of disgorgement amounts directed by the Board;f. any act incidental or connected thereto.(2)Unless otherwise specifically ordered, these regulations shall not be applicable to cases where the Securities Appellate Tribunal or a Court has appointed an administrator or any other person for the purposes of recovery and/or repayment to investors.(3)The provisions of these regulations shall apply mutatis mutandis in respect of the proceedings under the Securities Contracts (Regulation) Act, 1956 or the Depositories Act, 1996.
