Securities And Exchange Board Of India - Subsection
Section 14(1) in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018
(1)The High Powered Advisory Committee shall consider the proposed settlement terms placed before it along with the following:(a)the application, undertaking and waivers of the applicant;(b)factors specified in regulation 10;(c)settlement terms or revised settlement terms proposed by the applicant;(d)any other relevant material available on record.
