Securities And Exchange Board Of India - Subsection
Section 9(1) in Securities And Exchange Board Of India (Ombudsman) Regulations, 2003
(1)Notwithstanding the appointment of Ombudsman under sub-regulation (2) of regulation 3, the Board may appoint a person as a Stipendiary Ombudsman out of the panel prepared under sub-regulation (4) of regulation 3, for the purpose of acting as an Ombudsman in respect of a specific matter or matters in a specific territorial jurisdiction, as may be specified in the order of appointment.
