Securities And Exchange Board Of India - Subsection
Section 7(1) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008
(1)For considering the eligibility of the applicant and grant of certificate to such applicant, the Board shall take into account all matters which it deems relevant to the activities in the securities market, including but not limited to the following-(a)whether the applicant or any of its associates have in the past been refused certificate by the Board and if so, the ground for such refusal;(b)whether the applicant, its directors or partners, or trustees, as the case may be or its principal officer is involved in any pending litigation connected with the securities market which, has an adverse bearing on the business of the applicant or on development of functioning of the securities markets;(c)whether the applicant satisfies the eligibility criteria and other requirements as specified in these regulations and the relevant regulations;(d)whether the grant of a certificate to the applicant is in the interest of the investors and the development of the securities market.
