Section 3 in Securities and Exchange Board of India (Procedure For Holding Inquiry and Imposing Penalties By Adjudicating Officer) Rules, 1995
3. Appointment of adjudicating officer for holding inquiry.
- Whenever the Board is of the opinion that there are grounds for adjudging under any of the provisions of Chapter VIA of the Act, it may appoint any of its officer not below the rank of division chief to be an adjudicating officer for holding an inquiry for the said purpose.
