Securities And Exchange Board Of India - Subsection
Section 12(3) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
(3)In the case of breach by an employee of the provisions of the sub-regulation (2), he shall be liable to pay to the Board as compensation a sum equal to his substantive pay for the period of notice required of him.Provided that the payment of such compensation may be waived by the Chairman, at his discretion.
