Section 30 in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013
30. Power of the Board over body or body corporate recognized under regulation 14.
- The Board reserves the right to alter, modify and overrule any decision, action taken or penalties imposed by the body or body corporate recognized under regulation 14.First ScheduleForm ASecurities and Exchange Board of India(Investment Advisers) Regulations, 2013[See Regulations 3 and 11]Application for Grant of Certificate of Registration/Renewal as investment adviserSecurities and Exchange Board of IndiaSEBI Bhavan, C4-A, G Block, Bandra Kurla Complex, Bandra (East), Mumbai 400051-IndiaInstructions
