Section 26 in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
26. Directions by the Board.
- Without prejudice to provisions of the Act and those of the Securities Contracts (Regulation) Act, 1956 (42 of 1956), the Board may in case of any violation of these regulations and in the interests of the investors and the securities market give such directions as it deems fit :[***] [Omitted 'Provided that the Board shall, either before or after passing such orders, give an opportunity of hearing to the concerned person' by Notification No. SEBI/LAD-NRO/GN/2018/46, dated 14.11.2018 (w.e.f. 10.6.2009).].
