Securities And Exchange Board Of India - Subsection
Section 80(12) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
(12)On the receipt of the requisition under sub regulation (11), the authority having the custody or possession of the requisitioned documents shall arrange to produce the same before the Inquiry Officer on the date, place and time specified in the requisition;Provided that the authority having the custody or possession of the requisitioned documents may claim privilege if the production of such documents will be against the public interest or the interest of the Board. In that event, it shall inform the Inquiry Officer accordingly.
