Section 3 in The Securities Contracts (Regulation) (Procedure For Holding Inquiry And Imposing Penalties By Adjudicating Officer) Rules, 2005
3. Appointment of adjudicating officer for holding inquiry.
- Whenever the Securities and Exchange Board of India is of the opinion that there are grounds for adjudging under sections 23-A, 23-B, 23-C, 23-D, 23-E, 23-F, 23-G and 23-H of the Act, it may appoint any of its officer not below the rank of Division Chief to be an adjudicating officer for holding an inquiry for the said purpose.
