Section 2 in Securities and Exchange Board of India (Procedure For Holding Inquiry and Imposing Penalties By Adjudicating Officer) Rules, 1995
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act", means the Securities and Exchange Board of India Act, 1992 (15 of 1992);(b)"adjudicating officer", means the officer appointed by the Board as adjudicating officer under section 15L of the Act;(c)"inquiry" means the inquiry referred in [sub-section (4A) of section 11 or sub-section (2) of section 11B or section 15-I of the Act] [Substituted 'section 15-I' by Notification No. G.S.R. 210(E), dated 8.3.2019 (w.e.f. 10.7.1995).].
