Securities And Exchange Board Of India - Subsection
Section 18(3) in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018
(3)Where a noticee does not file the settlement application under this Chapter or withdraws the settlement application at any time prior to the communication of the decision of the Panel of Whole Time Members under regulation 15, the specified proceedings may be initiated and such a noticee shall only be permitted to file a settlement application in respect of the proceedings pending before a Court or tribunal, after conclusion of the proceedings before the Adjudicating Officer or the Board, as the case may be.
