Securities And Exchange Board Of India - Subsection
Section 74(3) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
(3)An employee shall be liable to dismissal or to any of the other penalties referred to in Regulation 79 if he is committed to prison for debt or is convicted for an offence which, in the opinion of the competent authority, either involves gross moral turpitude or has a bearing on any of the affairs of the Board or on the discharge by the employee of his / her duties with the Board; the opinion in this respect of the competent authority shall be conclusive and binding on the employee. Such dismissal or other penalty may be imposed as from the date of his committal to prison or conviction and nothing in Regulation 80 and 82 shall apply to such imposition.
