Securities And Exchange Board Of India - Subsection
Section 2(a) in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993
(a)[ "Act" means the Securities and Exchange Board of India Act, 1992 (15 of 1992);] [Inserted by the SEBI (Portfolio Managers) (Second Amendment) Regulations, 2006, w.e.f. 7-9-2006.](aa)[] [Clause (a) renumbered as (aa) by the SEBI (Portfolio Managers) (Amendment) Regulations, 2002, w.e.f. 11-10-2002.] [* * *] [Omitted by the SEBI (Procedure for Holding Enquiry by Enquiry Officer and Imposing Penalty) Regulations, 2002, w.e.f. 27-9-2002.](i)means any change in its status or constitution of whatsoever nature; and(A)amalgamation, demerger, consolidation or any other kind of corporate restructuring falling within the scope of section 391 of the Companies Act, 1956 (1 of 1956) or the corresponding provision of any other law for the time being in force;(B)change in its managing director or whole-time director; and(C)any change in control over the body corporate;(ad)"change in control", in relation to a portfolio manager being a body corporate, means: -(i)if its shares are listed on any recognized stock exchange, change in control within the meaning of regulation 12 of the Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 1997;(ii)in any other case, change in the controlling interest in the body corporate;(ii)without prejudice to generality of sub-clause (i), includes-(aa)[ "body corporate" shall have the meaning assigned to it in or under clause (7) of section 2 of the Companies Act, 1956 (1 of 1956); [Inserted by the SEBI (Portfolio Managers) (Second Amendment) Regulations, 2006, w.e.f. 07-09-2006.](ab)"certificate" means a certificate of registration issued by the Board;(ac)"change of status or constitution" in relation to a portfolio manager -
