Securities And Exchange Board Of India - Subsection
Section 25(7) in Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) Regulations, 1993
(7)The enquiry officer shall, after taking into account all relevant facts and submissions made by the registrar to an issue or share transfer agent, submit a report to the Board and recommend the penalty to be awarded as also on the justification of the penalty proposed.
