Securities And Exchange Board Of India - Subsection
Section 32(1) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008
(1)On and from the date of debarment or suspension of the certificate, the concerned person shall-(a)not undertake any new assignment or contract or launch any new scheme and during the period of such debarment or suspension it shall cease to carry on any activity in respect of which certificate had been granted;(b)allow its clients or investors to withdraw or transfer their securities or funds held in its custody or withdraw any assignment given to it, without any additional cost to such client or investor;(c)make provisions as regards liability incurred or assumed by it;(d)take such other action including the action relating to any records or documents and securities or money of the investors that may be in custody or control of such person, within the time period and in the manner, as may be required under the relevant regulations or as may be directed by the Board while passing order under this Chapter or otherwise.
