Securities And Exchange Board Of India - Subsection
Section 4(1) in Securities and Exchange Board of India (Procedure For Holding Inquiry and Imposing Penalties By Adjudicating Officer) Rules, 1995
(1)In holding an inquiry for the purpose of adjudging under sections [15A, 15B, 15C, 15D, 15E, [15EA, 15EB,] [Substituted by S.O. 1961(E), dated 14th November, 2006] 15F, 15G and 15HA and 15HB] whether any person has committed contraventions as specified in any of the sections [15A, 15B, 15C, 15D, 15E, [15EA, 15EB,] [Substituted by S.O. 1961(E), dated 14th November, 2006] 15F, 15G and 15HA and 15HB] 15F, 15G and 15HA and 15HB], the [the Board or the adjudicating officer] [Substituted 'adjudicating officer' by Notification No. G.S.R. 210(E), dated 8.3.2019 (w.e.f. 10.7.1995).] shall, in the first instance, issue a notice to such person requiring him to show-cause within such period as may be specified in the notice (being not less than fourteen days from the date of service thereof) why an inquiry should not be held against him.
