Securities And Exchange Board Of India - Subsection
Section 13(2) in Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018
(2)The Internal Committee may:(a)call for relevant information, documents, etc., pertaining to the alleged default(s) in possession of the applicant or obtainable by the applicant;Explanation. - Nothing in these regulations shall confer a right upon the applicant to seek information from the Board or require the Board to seek information from any other person for the purpose of relying upon it in the settlement proceedings or request the Board to permit it to present information not already disclosed in the application, which the applicant was aware of at the time of making the application or which information upon diligent enquiry being made could have become known to the applicant.(b)call for the personal appearance of the applicant before it:Provided that a duly authorized representative of the applicant may represent on behalf of the applicant:Explanation. - Personal appearance under this clause includes appearance through audio-video electronic means or through the medium of electronic video linkage as may be permitted by the Internal Committee.(c)permit the applicant to submit revised settlement terms within a period not exceeding ten working days from the date of the Internal Committee meeting:Provided that the revised settlement terms received after ten working days, but within twenty working days may be considered subject to an increase of ten percent over the recommended settlement amount.
