Securities And Exchange Board Of India - Subsection
Section 26(2) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
(2)No employee who has once indicated his domicile, shall be (2) allowed to alter the same unless he satisfies the Board that the change is bona fide and in no case may an employee be permitted to change his domicile in such a manner as to increase the cost to the Board of any such concession.
