Securities And Exchange Board Of India - Subsection
Section 30(1) in Securities and Exchange Board of India (Custodian) Regulations, 1996
(1)On receipt of the report from the enquiry officer, the Board shall consider the same and issue to the [custodian] [Substituted 'custodian of securities' by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).] a show-cause notice as to why the penal action as proposed by the enquiry officer should not be taken against it.
