Securities And Exchange Board Of India - Subsection
Section 66(8) in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996
(8)The enquiry officer shall, after taking into account all relevant facts and submissions made by the depository or participant, as the case may be, submit a report to the Board and recommend the penal action, if any, to be taken against the depository or participant, as the case may be, as also the ground on which the proposed action is justified.
