Securities And Exchange Board Of India - Subsection
Section 6(1) in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018
(1)An application may at any time be rejected on the following grounds:(a)Where the applicant refuses to receive or respond to the communications sent by the Board;(b)Where the applicant does not submit or delays the submission of information, document, etc., as called for by the Board;(c)Where the applicant who is required to appear, does not appear before the Internal Committee on more than one occasion;(d)Where the applicant violates in any manner the undertaking and waivers as provided in Part-C of the Schedule-I;(e)Where the applicant does not remit the settlement amount within the period specified in clause (a) of sub-regulation (2) of regulation 15 and/or does not abide by the undertaking and waivers.
