Securities And Exchange Board Of India - Subsection
Section 11(5) in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018
(5)The High Powered Advisory Committee shall conduct its meetings in the manner specified by the Board in this regard:Provided that:(i)where any member of the High Powered Advisory Committee seeks recusal, the remaining two or more members may submit their recommendation on the terms of settlement;(ii)where no consensus or majority may be reached, the recommendation made by the Judicial member shall be considered to be the recommendation of the High Powered Advisory Committee and in case of recusal of the Judicial member, the recommendations of the remaining two or more members shall be submitted for consideration to the Panel of Whole Time Members; and(iii)where all or all but one of the members of the High Powered Advisory Committee recuse themselves in respect of an application, the Board may constitute another High Powered Advisory Committee.
