Securities And Exchange Board Of India - Subsection
Section 19(2) in Securities And Exchange Board Of India (Ombudsman) Regulations, 2003
(2)Ombudsman shall decide whether to hold oral hearings for the presentation of evidence or for oral argument or whether the proceeding shall be conducted on the basis of documents and other materials.Provided that it shall not be necessary for an investor to be present at the oral hearing of proceedings under these regulations and the Ombudsman may proceed on the basis of the documentary evidence submitted before him.
