Securities And Exchange Board Of India - Subsection
Section 26(7) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018
(7)The conditions specified under this regulation for appointment of managing director shall be applicable to a person holding position as managing director in a depository on the date of commencement of these regulations.Explanation. - For the purpose of sub-regulation (7), the applicability shall be determined post the completion of the existing term and the prior term(s) completed by a managing director on the governing board of a depository shall also be considered while determining the eligibility.
