Securities And Exchange Board Of India - Subsection
Section 2(2) in Securities and Exchange Board of India (Central Database of Market Participants) Regulations, 2003
(2)any person or persons named as 'promoters' in the offer document or in the shareholding pattern disclosed by the Company under provisions of the Listing Agreement, whichever is later;and includes,(A)where such person is an individual,(i)[***] [Words 'his spouse, parents, brothers, sisters or children' omitted by the SEBI (Central Database of Market Participants) (Amendment) Regulations, 2004, vide S.O. No. 854(E) dated 21-7-2004.](ii)any company in which 26% or more of the equity share capital is held by him [*] [Words 'or by the persons mentioned in sub-clause (i)' omitted by the SEBI (Central Database of Market Participants) (Amendment) Regulations, 2004, vide S.O. No. 854(E) dated 21-72004.] or any firm or Hindu Undivided Family in which he [*] [Words 'or any of the persons mentioned in sub-clause (i)' omitted by the SEBI (Central Database of Market Participants) (Amendment) Regulations, 2004, vide S.O. No. 854(E) dated 21-7-2004.] is a partner or member;(iii)any company in which a company specified in sub-clause (ii) above, holds more than 50% of the equity share capital;(iv)[ any firm in which his holding is more than 50%;] [Substituted, by the SEBI (Central Database of Market Participants) (Amendment) Regulations, 2004, vide S.O. No. 854(E) dated 21-7-2004. Prior to its substitution, item (iv) read as under:- '(iv) any firm in which the aggregate of his holding and the holdings of the persons mentioned in sub-clause (i) is more'.](B)where such person is a body corporate,(i)a subsidiary or holding company of that body corporate;(ii)any company in which the said body corporate holds 26% or more of the equity share capital;(iii)any company which holds 26% or more of the equity share capital of the said body corporate;(iv)any company in which a group of persons holds 26% or more of the equity share capital and that group of persons also holds 26% or more of the equity share capital in such body corporate;(v)any other body corporate under the same management as the said body corporate within the meaning of sub-section (1B) of section 370 of the Companies Act, 1956;Explanation I. - A Financial Institution, Scheduled Commercial Bank, [Foreign portfolio Investor] [Substituted for 'Foreign Institutional Investor' by the SEBI (Foreign Portfolio Investors) Regulations, 2014, w.e.f. 7-1-2014.] or Mutual fund shall not be deemed to be a promoter merely by virtue of its shareholding.Explanation II. - A Financial Institution, Scheduled Commercial Bank or [Foreign portfolio Investor] [Substituted for 'Foreign Institutional Investor' by the SEBI (Foreign Portfolio Investors) Regulations, 2014, w.e.f. 7-1-2014.] shall be deemed to be a promoter of its subsidiary and of the mutual funds sponsored by it.(o)'recognised stock exchange' means a stock exchange which has been granted recognition under section 4 of the Securities Contracts (Regulation) Act, 1956;(p)'relative' in relation to a natural person means his spouse, dependant children and dependent parents;(q)'related persons' means the persons specified in clause (b) of sub-regulation (1) of regulation 4 in respect of an intermediary or other entity and persons specified in clause (b) of regulation 5 in respect of a listed company or a company intending to get its securities listed;(r)'Schedule' means a Schedule annexed to these regulations;(s)'securities' means securities as defined in clause (h) of the Securities Contracts (Regulation) Act, 1956;(t)'self-regulatory organization' means an organization of intermediaries which is representing a particular segment of the securities market and formed as a company duly recognized with the Board and excludes a stock exchange;(u)'specified intermediaries' mean such intermediaries or other entities as may be specified by the Board in the notification published in the official gazette pursuant to sub-regulation (1) of regulation 4;(v)'specified investors' mean such investors as may be specified by the Board in the notification published in the official gazette pursuant to [sub-regulations (1), (2) or (3) of regulation 6] [Substituted for 'sub-regulation (1) of regulation 6' by the SEBI (Central Database of Market Participants) (Amendment) Regulations, 2004, vide S.O. No. 854(E) dated 21-7-2004.];(w)'specified listed company' means such companies as may be specified by the board in the notification published in the official gazette pursuant to regulation 5; and(x)unique identification number means the identification number generated in the Central Database for and allotted to each applicant under these regulations.
