Section 2 in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998
2. Definitions.-
(1)In these regulations, unless the context otherwise requires: -(a)`Act' means the Securities and Exchange Board of India Act, 1992 (15 of 1992);(b)`associate' includes a person, -(i)who directly or indirectly by himself or in combination with relatives, exercises control over the company or,(ii)whose employee , officer or director is also a director, officer or employee of another company;(c)`Board' means the Board as defined in clause (a) of sub-section (1) of section 2 of the Act;(d)`control' shall include the right to appoint majority of the directors or to control the management or policy decisions exercisable by a person or persons acting individually or in concert, directly or indirectly, including by virtue of their shareholding or management rights or security holders or voting agreements or in any other manner;(e)`company' includes a company registered under the Companies Act, 1956 (1of 1956) and buys or intends to buy its own [shares or other specified securities] [Substituted by S.O. 745(E), dated 8.6.2004] in accordance with these regulations;(f)`Companies Act' means `Companies Act,1956 (1 of 1956) as inserted by [the Companies (Amendment )Act, 1999 (21 of 1999)] [Substituted by S.O. 745(E), dated 8.6.2004];(g)`insider' means an insider as defined in clause (e) of regulation 2 of Securities and Exchange Board of India (Insider Trading) Regulations, 1992;(h)`merchant banker' means a merchant banker registered under section 12 of the Act;(i)`promoter' means `promoter' as defined in clause (h) of sub-regulation of regulation 2 of the Securities and Exchange Board of India (Substantial acquisition of shares and Takeovers) Regulations, 1997;(j)`registrar ' means a registrar to an issue and includes specified securities transfer agent registered under section 12 of the Act;(k)`securities' means `securities' as defined in clause (h) of section 2 of the Securities Contracts (Regulation) Act, 1956 ( 42 of 1956 );(l)`statutory auditor' means an auditor appointed by a company under section 224 of the Companies Act 1956 (1 of 1956);(m)`stock exchange' means a stock exchange which has been granted recognition under section 4 of the Securities Contracts (Regulation) Act, 1956 (42 of 1956);(n)`tender offer' means an offer by a company to buy back its shares through a letter of offer from the holders of the shares of the company.
