Securities And Exchange Board Of India - Subsection
Section 80(15) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
(15)When the case in support of the charges is closed, the employee may be required to state his defence, orally or in writing, as he may prefer. If the defence is made orally, it shall be recorded and the employee shall be required to sign the record. In either case a copy of the statement of defence shall be given to the Presenting officer, if any, appointed.
