Section 2(1) in The Securities Contracts (Regulation) (Procedure For Holding Inquiry And Imposing Penalties By Adjudicating Officer) Rules, 2005
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Securities Contracts (Regulation) Act, 1956 (42 of 1956);(b)"adjudicating officer" means the officer appointed by the Securities and Exchange Board of India as adjudicating officer under section 23-I of the Act;(c)"inquiry" means the inquiry referred to in [sub-section (2) of section 12A or section 23-I of the Act] [Substituted 'section 23-I' by Notification No. G.S.R. 212(E), dated 8.3.2019 (w.e.f. 11.4.2005).].
