Section 30(2) in The Securities Contracts (Regulation) Act, 1956
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for,—(a)the manner in which applications may be made, the particulars which they should contain and the levy of a fee in respect of such applications;(b)the manner in which any inquiry for the purpose of recognising any stock exchange may be made, the conditions which may be imposed for the grant of such recognition, including conditions as to the admission of members if the stock exchange concerned is to be the only recognised stock exchange in the area; and the form in which such recognition shall be granted;(c)the particulars which should be contained in the periodical returns and annual reports to be furnished to the Central Government;(d)the documents which should be maintained and preserved under section 6 and the periods for which they should be preserved;(e)the manner in which any inquiry by the governing body of a stock exchange shall be made under section 6;(f)the manner in which the bye-laws to be made or amended under this Act shall before being so made or amended be published for criticism;(g)the manner in which applications may be made by dealers in securities for licences under section 17, the fee payable in respect thereof and the period of such licences, the conditions subject to which licences may be granted, including conditions relating to the forms which may be used in making contracts, the documents to be maintained by licensed dealers and the furnishing of periodical information to such authority as may be specified and the revocation of licences for breach of conditions;(h)the requirements which shall be complied with—(A)by public companies for the purpose of getting their securities listed on any stock exchange;(B)by collective investment scheme for the purpose of getting their units listed on any stock exchange;(ha)the grounds on which the securities of a company may be delisted from any recognised stock exchange under sub-section (1) of section 21A;(hb)the form in which an appeal may be filed before the Securities Appellate Tribunal under sub-section (2) of section 21A and the fees payable in respect of such appeal;(hc)the form in which an appeal may be filed before the Securities Appellate Tribunal under section 22A and the fees payable in respect of such appeal;(hd)the manner of inquiry under sub-section (1) of section 23-I;(he)the form in which an appeal may be filed before the Securities Appellate Tribunal under section 23L and the fees payable in respect of such appeal;(i)any other matter which is to be or may be prescribed.
