Section 32 in Securities and Exchange Board of India (Research Analysts) Regulations, 2014
32. Liability for action in case of default.
- Research analyst or research entity who:(i)contravenes any of the provisions of the Act or any regulations or circulars issued thereunder;(ii)fails to furnish any information relating to its activity as a research analyst as required by the Board;(iii)furnishes to the Board information which is false or misleading in any material particular;(iv)does not submit periodic returns or reports as required by the Board;(v)does not co-operate in any enquiry, inspection or investigation conducted by the Board;(vi)fails to resolve the complaints or fails to give a satisfactory reply to the Board in this behalf,shall be dealt with in the manner provided under the Act or the Securities and Exchange Board of India (Intermediaries) Regulations, 2008.[Chapter V-A] [Inserted by Notification No. SEBI/LAD-NRO/GN/2020/10, dated 17.4.2020.] Power to Relax Strict Enforcement of the Regulations
