Securities And Exchange Board Of India - Subsection
Section 55(4) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
(4)The competent authority while granting such approval shall satisfy itself regarding the appropriateness of granting the approval, having regard to dealing which the employee may have had with the said intermediary while in the services of the Board; and may impose such conditions as may be necessary having regard to the circumstances of the case including;(a)Prohibiting the employee from representing the intermediary in any manner before the Board.(b)[ ***] [Omitted by Notification No. SEBI/LAD-NRO/GN/2018/29, dated 13.8.2018.]
