Section 4(1) in The Securities Contracts (Regulation) (Procedure For Holding Inquiry And Imposing Penalties By Adjudicating Officer) Rules, 2005
(1)In holding an inquiry for the purpose of adjudging under sections 23-A, 23-B, 23-C, 23-D, 23-E, 23-F, 23-G [23GA] [Inserted by Notification No. G.S.R. 212(E), dated 8.3.2019 (w.e.f. 11.4.2005).] and 23-H whether any person has committed contraventions as specified in any of the sections 23-A, 23-B, 23-C, 23-D, 23-E, 23-F, 23-G [23GA] [Inserted by Notification No. G.S.R. 212(E), dated 8.3.2019 (w.e.f. 11.4.2005).] and 23-H, the [the Board or the adjudicating officer] [Substituted 'adjudicating officer' by Notification No. G.S.R. 212(E), dated 8.3.2019 (w.e.f. 11.4.2005).] shall, in the first instance, issue a notice to such person requiring him to show cause within such period as may be specified in the notice (being not less than fourteen days from the date of service thereof) why an inquiry should not be held against him.
