NSDL -BYELAWS -2000 CH-12 12. APPEALS 12.1. RIGHT OF APPEAL 12.1.1. Any Participant aggrieved by the order passed by the Disciplinary Action Committee shall have the right of appeal to the Executive Committee against the said order of the Disciplinary Action Committee. 12.2. PROCEDURE FOR APPEAL 12.2.1. An Appeal may be filed by a Participant within thirty days of receipt of the order of the Disciplinary Action Committee. The Appeal may be filed by filing with the Executive Committee a note and memorandum of appeal stating the reasons and grounds of the appeal against the decision/order of the Disciplinary Action Committee and must also state the relief sought, if any. 12.2.2. The Executive Committee shall have the power to stay the operation of the final order passed by Disciplinary Action Committee for such period and on such terms and conditions as Executive Committee or sub committee of Executive Committee deems fit. 12.3. CONSIDERATION OF APPEAL 12.3.1. The Appeal will be heard by the Executive Committee or sub- committee of Executive Committee to whom the power of hearing is delegated. At such hearing, the appellant shall be entitled to be represented by advocates, counsel, attorneys, and other representatives. 12.3.2. The time limit for the disposal of an appeal preferred to the Executive Committee shall be two months from the date of making such appeal or such other extended time as may be decided by the Executive Committee. 12.4. RECORD 12.4.1. A copy of the record of the Disciplinary Action Committee and the Executive Committee, relating to the appeals, shall be furnished to the Securities and Exchange Board of India upon a request being received from the Securities and Exchange Board of India.