Section 5(5) in Securities Contracts (Regulation) (Procedure For Holding Inquiry and Imposing Penalties) Rules, 2005
(5)[ The Board or the adjudicating officer who has passed an order, may rectify any error apparent on the face of record on such order, either on its own motion or where such error is brought to his notice by the affected person within a period of fifteen days from the date of such order.] [Inserted by Notification No. G.S.R. 212(E), dated 8.3.2019 (w.e.f. 11.4.2005).]Explanation. - For the purpose of this rule, "error apparent on the face of record" shall mean any typographical errors that creep in inadvertently into the order and includes such other errors that do not require a long drawn out reasoning process to ascertain such a mistake.]
