Section 22 in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008
22. Definitions.
- In this Chapter unless the context otherwise requires -(a)"date of receipt of reply" includes the date on which the noticee makes oral submissions, if any;(b)"designated authority" means an officer of the Board and includes a bench of such officers appointed under regulation 24;(c)"designated member" means the Chairman or a Whole Time Member of the Board designated for the purpose;(ca)[ "Executive Director" means an officer of the Board who is appointed as such by the Board.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2017-18/021, dated 21.11.2017 (w.e.f. 26.5.2008).](d)"noticee" means the person to whom a notice has been issued under this Chapter.
