In exercise of the powers conferred by section 29 read with section 20 of the Securities and Exchange Board of India Act, 1992 (15 of 1992), the Central Government hereby makes the following rules, namely:-

1. (1) These rules may be called the Securities and Exchange Board of India (Appeal to the Central Government) Rules, 1993.
(2) They shall come into force on the date of their publication in the Official Gazette.

2. In these rules, unless the context otherwise requires -
(a) "Act" means the Securities and Exchange Board of India Act, 1992 (15 of 1992);
(b) "Authorised representative" means
(a) in relation to an appellant, a person duly authorised by the appellant to present an appeal on his behalf to the Central Government;
(b) in relation to the Board, person duly appointed by the Board by notification in the Official Gazette as authorised representative to appear, plead and act for such authority in any such appeal and any other person acting on behalf of the person so appointed;

(c) "Board" means the Securities and Exchange Board of India established under section 3 of the Act;

(d) "Form" means the form appended to these rules;

(e) "regulations" means the regulations made by the Board under the Act;

(f) "rules" means the rules made under the Act.

3. Any person aggrieved by an Order of the Board made under the Act or the rules or regulations made thereunder, may prefer an appeal to the Central Government in the Form.

4. (1) An appeal shall be preferred by the aggrieved person within a period of thirty days from the date of communication to him of the order of the Board made under the Act or rules or regulations.
(2) When the appeal is preferred after the expiry of the period of thirty days specified in sub- rule (1), it shall be accompanied by an application supported by an affidavit setting forth the facts on which the appellant relies to satisfy the Central Government that he has sufficient cause for not preferring the appeal within the said period of thirty days:
Provided that if the Central Government is satisfied that the appellant had sufficient cause for not preferring the appeal within the aforesaid period, it may; for reasons to be recorded in writing, admit the appeal after the expiry of the aforesaid period but before the expiry of 45 days from the date of communication to him of the order of the Board.

5.(1) Every appeal shall be accompanied by a fee of rupees five hundred only.
(2) The amount of fees shall be deposited in the nearest branch of the State Bank of India.
(3) The amount of the fees shall be deposited under the head "065- other Admn. Services - Other Services - Other Receipts".

6. Every appeal filed under rule 3 shall be written in English or Hindi and shall set forth concisely under distinct heads, the grounds of appeal without any argument or narrative and such grounds, shall be numbered consecutively.

7. Every appeal shall be filed in the Form in duplicate and shall be accompanied by two copies (at least one of which shall be certified copy) of the order of the Board appealed against and other documents to support the grounds of objection mentioned in the appeal.
Explanation:-
For the purpose of this rule "certified copy" includes the copy which was originally supplied to the appellant as well as a photostat copy thereof duly authenticated by the appellant or his authorised representative as a true copy.

8. Where a fact which cannot be borne out by, or is contrary to, the record is alleged, it shall be stated clearly and concisely and supported by a duly sworn affidavit.

9. (1) Every appellant may appear before the Central Government in person or through his authorised representative.
(2) An appellant may, by writing, authorise -
(i) an advocate, or
(ii) a Chartered Accountant, or
(iii) a Cost and Works Accountant, or
(iv) a Company Secretary, having prescribed qualification under clause (45) of section 2 of the Companies Act, 1956 (1 of 1956)
to function as authorised representative of such party.

10. In an appeal by an appellant, where the Form is signed by his authorised representative, the appellant shall append to the Form documents authorising the authorised representative to appear for him and the said document shall state what his relationship is with the appellant.

11. An authorised representative appearing for the appellant at the hearing of an appeal shall, unless the document referred to in rule 10 has been appended, filed such a document before the commencement of the hearing.

12. (1) An appeal shall be preferred by the appellant or his authorised representative to the Central Government in person or be sent by Registered Post registered to the Secretary to the Government of India, Department of Economic Affairs, Ministry of Finance, New Delhi

(2) An appeal sent by post under sub-rule (1) shall be deemed to have been preferred to the Central Government on the day on which it is received in the office of the Secretary to the Government of India, Department of Economic Affairs, Ministry of Finance, at Delhi.

13. (1) The Central Government may, before considering the appeal, require the appellant or the Board or both to furnish such further information and documents as it considers necessary.
(2) Parties concerned shall furnish such information and documents within 30 days of such order.

14. The Central Government shall communicate, before considering the appeal, to the appellant or the Board or both the date and place of the hearing of the appeal and may send a copy of the appeal to the Board either before or with such communication.

15. (1) On the day fixed or on any other day to which the hearing may be adjourned, the appellant shall be heard in support of the appeal. The Central Government shall, then, if necessary, hear the Board of its authorised representative against the appeal and in such case the appellant shall be entitled to reply.
(2) In case the appellant does not appear in person or through an authorised representative when the appeal is called for hearing, the Central Government may dispose of the appeal on merits:
Provided that where an appeal has been disposed of as provided above and the appellant appears afterwards and satisfies the Central Government that there was sufficient cause for his non-appearance, when the appeal was called for hearing, the Central Government shall make an order setting aside the ex parte order and restore the appeal.

16. The Central Government shall, -

(a) after considering the appeal preferred to it under rule 3;
(b) after considering further documentary evidence referred to in rule 13, and
(c) after giving hearing under rule 15,
pass such orders or give such directions as may be necessary or expedient to give effect to, or in relation to, its orders.

17. The Order of the Central Government shall be in writing and shall be signed and dated.

18. The Central Government shall, after the order is signed, cause it to be communicated to the appellant and to the Board.