Securities And Exchange Board Of India - Subsection
Section 22(4) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(4)The recognised stock exchange shall while passing any order under sub-regulation (1), consider the representations, if any, made by the company as also any representations received in response to the notice given under sub-regulation (3) and shall comply with the criteria specified in Schedule III.
