Section 22 in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995
22. Suspension of certificate.-
A penalty of suspension of certificate of a Foreign Institutional Investor may be imposed if he -(a)indulges in fraudulent transactions in securities;(b)fails to furnish any information related to his transaction in securities as required by the Board or the Reserve Bank of India;(c)furnishes false information to the Board; or(d)does not co-operate in any enquiry conducted by the Board.
