Securities And Exchange Board Of India - Subsection
Section 3(1) in Securities and Exchange Board of India (Appointment of Administrator and Procedure for Refunding to the Investors) Regulations, 2018
(1)These regulations shall be applicable for all or any of the following:a. appointment of Administrator pursuant to failure to comply with disgorgement or refund orders passed by the Board;b. sale of properties attached by the Recovery Officer of the Board under the Act;c. collection of claim documents and verification of claims of investors for the purpose of effecting refunds;d. refund of monies to the investors pursuant to disgorgement or refund orders passed by the Board;e. recovery of disgorgement amounts directed by the Board;f. any act incidental or connected thereto.
