Section 22 in The Securities and Exchange Board of India (Intermediate) Regulations, 2008
22. Definitions.
- In this Chapter unless the context otherwise requires.-(a)"date of receipt of reply" includes the date on which the notice makes oral submissions, if any;(b)"designated authority" means an officer of the Board and includes a bench of such officers appointed under Regulation 24;(c)"designated member" means the Chairman or a Whole Time Member of the Board designated for the purpose;(d)"notice" means the person to whom a notice has been issued under this Chapter.
