Securities And Exchange Board Of India - Subsection
Section 24(3) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008
(3)[] [Re-numbered '(2)' by Notification No. SEBI/LAD-NRO/GN/2017-18/021, dated 21.11.2017 (w.e.f. 26.5.2008).] No officer who has conducted investigation or inspection in respect of the alleged violation shall be appointed as a designated authority.
