Securities And Exchange Board Of India - Subsection
Section 55(1) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
(1)No employee of the Board who has retired from service shall, within a period of [one year] [Substituted 'two years' by Notification No. SEBI/LAD-NRO/GN/2018/29, dated 13.8.2018.] from the date when he finally ceases to be in the Board's service, accept or undertake a commercial employment except with the previous approval in writing of the competent authority.Provided that an employee who was permitted by the Competent authority to take up commercial employment during his leave preparatory to retirement or during refused leave shall not be required to obtain subsequent permission for his continuance in such employment after retirement.
