Securities And Exchange Board Of India - Subsection
Section 38(7) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999
(7)The enquiry officer shall, after taking into account all relevant facts and submissions made by the credit rating agency, submit a report to the Board and recommend the penalty, if any to be imposed upon the credit rating agency as also the grounds on the basis of which the proposed penalty is justified.
