Securities And Exchange Board Of India - Subsection
Section 5(4) in Securities and Exchange Board of India (Settlement of Administrative and Civil Proceedings) Regulations, 2014
(4)Nothing contained in these regulations shall be construed to preclude the panel of whole time members to reject any application in respect of specified proceedings involving the defaults referred to in clauses (a), (g), (h) and (i) of sub-regulation (2) without examination by the internal committee or the high powered advisory committee.
