Section 25 in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018
25. Service and publication of settlement order.
- Settlement orders shall be served on the applicant and shall also be published on the website of the Board:Provided that settlement orders in matters relating to the confidentiality shall not, directly or indirectly, disclose the identity of the applicant, but shall indicate the provisions of securities laws which the applicant is alleged to have violated.
