Securities and Exchange Board of India (Procedure For Holding Inquiry and Imposing Penalties By Adjudicating Officer) Rules, 1995

SECURITIES AND EXCHANGE BOARD OF INDIA
India

Securities and Exchange Board of India (Procedure For Holding Inquiry and Imposing Penalties By Adjudicating Officer) Rules, 1995

Rule SECURITIES-AND-EXCHANGE-BOARD-OF-INDIA-PROCEDURE-FOR-HOLDING-INQUIRY-AND-IMPOSING-PENALTIES-BY-ADJUDICATING-OFFICER-RULES-1995 of 1995

Published on 10 July 1995
Commenced on 10 July 1995
[This is the version of this document from 10 July 1995.]
[Note: The original publication document is not available and this content could not be verified.]

Securities and Exchange Board of India (Procedure For Holding Inquiry and Imposing Penalties By Adjudicating Officer) Rules, 1995Published vide Notification Gazette of India, Extra, Part 2, Section 3(i), dated 10.7.1995Last Updated 13th March, 2019G.S.R. 541(E), dated 10th July, 1995. - In exercise of the powers conferred by [clause (da) and clause (f) of sub-section (2) of section 29] [Substituted 'clause (da) of sub-section (2) of section 29' by Notification No. G.S.R. 210(E), dated 8.3.2019 (w.e.f. 10.7.1995).] of the Securities and Exchange Board of India Act, 1992 (15 of 1992) See 1992 75 Comp Cas (St.) 193, the Central Government hereby makes the following rules for holding inquiry for the purpose of imposing penalty under Chapter VI-A of the said Act, namely : -

1. Short title and commencement.

(1)These rules may be called the Securities and Exchange Board of India (Procedure for Holding Inquiry and Imposing Penalties [***] [Omitted 'by Adjudicating Officer' by Notification No. G.S.R. 210(E), dated 8.3.2019 (w.e.f. 10.7.1995).]) Rules, 1995.

(2)They shall come into force on the date of their publication in the Official Gazette

2. Definitions.

- In these rules, unless the context otherwise requires, -

(a)"Act", means the Securities and Exchange Board of India Act, 1992 (15 of 1992);

(b)"adjudicating officer", means the officer appointed by the Board as adjudicating officer under section 15L of the Act;

(c)"inquiry" means the inquiry referred in [sub-section (4A) of section 11 or sub-section (2) of section 11B or section 15-I of the Act] [Substituted 'section 15-I' by Notification No. G.S.R. 210(E), dated 8.3.2019 (w.e.f. 10.7.1995).].

3. Appointment of adjudicating officer for holding inquiry.

- Whenever the Board is of the opinion that there are grounds for adjudging under any of the provisions of Chapter VIA of the Act, it may appoint any of its officer not below the rank of division chief to be an adjudicating officer for holding an inquiry for the said purpose.

4. Holding of inquiry.

(1)In holding an inquiry for the purpose of adjudging under sections [15A, 15B, 15C, 15D, 15E, [15EA, 15EB,] [Substituted by S.O. 1961(E), dated 14th November, 2006] 15F, 15G and 15HA and 15HB] whether any person has committed contraventions as specified in any of the sections [15A, 15B, 15C, 15D, 15E, [15EA, 15EB,] [Substituted by S.O. 1961(E), dated 14th November, 2006] 15F, 15G and 15HA and 15HB] 15F, 15G and 15HA and 15HB], the [the Board or the adjudicating officer] [Substituted 'adjudicating officer' by Notification No. G.S.R. 210(E), dated 8.3.2019 (w.e.f. 10.7.1995).] 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.

(2)Every notice under sub-rule (1) to any such person shall indicate the nature of offence alleged to have been committed by him.

(3)If, after considering the cause, if any, shown by such person the [the Board or the adjudicating officer] [Substituted 'adjudicating officer' by Notification No. G.S.R. 210(E), dated 8.3.2019 (w.e.f. 10.7.1995).] is of the opinion that an inquiry should be held, he shall issue a notice fixing a date for the appearance of that person either personally or through his lawyer or other authorised representative.

(4)On the date fixed, the [the Board or the adjudicating officer] [Substituted 'adjudicating officer' by Notification No. G.S.R. 210(E), dated 8.3.2019 (w.e.f. 10.7.1995).] shall explain to the person proceeded against or his lawyer or authorised representative, the offence alleged to have been committed by such person indicating the provisions of the Act, rules or regulations in respect of which contravention is alleged to have taken place.

(5)The [the Board or the adjudicating officer] [Substituted 'adjudicating officer' by Notification No. G.S.R. 210(E), dated 8.3.2019 (w.e.f. 10.7.1995).] shall then given an opportunity to such person to produce such documents or evidence as he may consider relevant to the inquiry and if necessary the hearing may be adjourned to a future date and in taking such evidence the adjudicating officer shall not be bound to observe the provisions of the Evidence Act, 1872 (11 of 1872) :Provided that the notice referred to in sub-rule (3), and the personal hearing referred to in sub-rules (3), (4) and (5) may, at the request of the person concerned, be valved.[(5-A) The Board may appoint a presenting officer in an inquiry under this rule.] [Inserted by S.O. 1961(E), dated 14th November, 2006]

(6)While holding an inquiry under this rule the [the Board or the adjudicating officer] [Substituted 'adjudicating officer' by Notification No. G.S.R. 210(E), dated 8.3.2019 (w.e.f. 10.7.1995).] shall have the power to summon and enforce the attendance of any person acquainted with the facts and circumstances of the case to give evidence or to produce any documents which, in the opinion of the adjudicating officer, may be useful for or relevant to, the subject-matter of the inquiry.

(7)If any person fails, neglects or refuses to appear as required by sub-rule (3) before the adjudicating officer, the [the Board or the adjudicating officer] [Substituted 'adjudicating officer' by Notification No. G.S.R. 210(E), dated 8.3.2019 (w.e.f. 10.7.1995).] may be proceed with the inquiry in the absence of such person after recording the reason for doing so.

5. Order of the [the Board or the adjudicating officer] [Substituted 'adjudicating officer' by Notification No. G.S.R. 210(E), dated 8.3.2019 (w.e.f. 10.7.1995).].

(1)If, upon consideration of the evidence produced before the [the Board or the adjudicating officer] [Substituted 'adjudicating officer' by Notification No. G.S.R. 210(E), dated 8.3.2019 (w.e.f. 10.7.1995).], the [the Board or the adjudicating officer] [Substituted 'adjudicating officer' by Notification No. G.S.R. 210(E), dated 8.3.2019 (w.e.f. 10.7.1995).] is satisfied that the person has become liable to penalty under any of the sections specified in sub-section (1) of [sub-section (4A) of section 11 or sub-section (2) of section 11B or section 15-I of the Act] [Substituted 'section 15-I' by Notification No. G.S.R. 210(E), dated 8.3.2019 (w.e.f. 10.7.1995).], he may, by order in writing, impose such penalty as he thinks fit in accordance with the provisions of the relevant section or section specified in [sub-section (4A) of section 11 or sub-section (2) of section 11B or section 15-I of the Act] [Substituted 'section 15-I' by Notification No. G.S.R. 210(E), dated 8.3.2019 (w.e.f. 10.7.1995).].

(2)While adjudging the quantum of penalty under [sub-section (4A) of section 11 or sub-section (2) of section 11B or [sub-section (4A) of section 11 or sub-section (2) of section 11B or section 15-I of the Act] [Substituted 'section 15-I' by Notification No. G.S.R. 210(E), dated 8.3.2019 (w.e.f. 10.7.1995).] of the Act] the adjudicating officer shall have due regard to the following factors, namely : -

(a)the amount of disproportionate gain or unfair advantage, wherever quantifiable, made as a result of the default;

(b)the amount of loss caused to an investor or group of investors as a result of the default;

(c)the repetitive nature of the default.

(3)Every order made under sub-rule (1) shall specify the provisions of the Act in respect of which default has taken place and shall contain brief reasons for such decisions.

(4)Every such order shall be dated and signed by the [the Board or the adjudicating officer] [Substituted 'adjudicating officer' by Notification No. G.S.R. 210(E), dated 8.3.2019 (w.e.f. 10.7.1995).].

(5)[ The Board or the adjudicating officer who has passed an order, may rectify any error apparent on the face of record on such order, either on its own motion or where such error is brought to his notice by the affected person within a period of fifteen days from the date of such order.Explanation. - For the purpose of this rule, "error apparent on the face of record" shall mean any typographical errors that creep in inadvertently into the order and includes such other errors that do not require a long drawn out reasoning process to ascertain such a mistake.] [Inserted by Notification No. G.S.R. 210(E), dated 8.3.2019 (w.e.f. 10.7.1995).]

6. Copy of the order.

- The [the Board or the adjudicating officer] [Substituted 'adjudicating officer' by Notification No. G.S.R. 210(E), dated 8.3.2019 (w.e.f. 10.7.1995).] shall send a copy of every order made under rules by it to the person concerned and to the Board.

7. Service of notices and orders.

- A notice or an order issued under these rules shall be served on the person in the following manner, that is to say, -

(a)by delivering or tendering it to that person or his duly authorised agent;

(b)by sending it to the person [fax or electronic mail or courier or speed post with acknowledgement due or] [Inserted by Notification No. G.S.R. 430(E), dated 28.5.2015 (w.e.f. 10.7.1955).] by registered post with acknowledgement due to the address of his place of residence or his last known place of residence or the place where he carried on, or last carried on business or personally works or last worked, for gain; or

[Provide that a notice sent by Fax shall bear a note that the same is being sent by fax and in case the document contains annexure, the number of pages being sent shall also be mentioned:Provide further that a notice sent through electronic mail shall be digitally signed by the competent authority and bouncing or the electronic mail shall not constitute valid service.] [Inserted by Notification No. G.S.R. 430(E), dated 28.5.2015 (w.e.f. 10.7.1955).]

(c)if it cannot be served under clause (a) of clause (b), by affixing it on the outer door of some other conspicuous part of the premises in which that person resides or is known to have last resided, or carried on business or personally works or last worked for gain and that written report thereof should be witnessed by two persons.

(d)[ if it cannot be affixed on the outer door as per clause (c), by publishing the notice om atleast two newspapers, one in a English daily newspaper having nationwide circulation, and another in a newspaper having wide circulation published in the language of the region where that person was last known to have resided or carried on business or personally worked for gain.] [Inserted by Notification No. G.S.R. 430(E), dated 28.5.2015 (w.e.f. 10.7.1955).]

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