Securities And Exchange Board Of India - Subsection
Section 33(7) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996
(7)The enquiry officer shall, after taking into account all relevant facts and submissions made by the venture capital fund, submit a report to the Board and recommend the penal action, if any, to be taken against the venture capital fund as also the grounds on which the proposed action is justified.
