Securities And Exchange Board Of India - Subsection
Section 2(1) in The Securities and Exchange Board of India (Investor Protection and Education Fund) Regulations, 2009
(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)`Board' means the Securities and Exchange Board of India established under section 3 of the Act;(c)`Committee' means the advisory committee constituted under regulation 7 of these regulations;(d)`financial year' means the year commencing on the first day of April;(e)`Fund' means the Investor Protection and Education Fund created by the Board under section 11 of the Act;(f)`investor' means an investor in securities;(g)`legal proceedings' means any proceedings before a court or tribunal where one thousand or more investors are affected or likely to be affected by :-(i)mis-statement, misrepresentation or omission in connection with the issue, sale or purchase of securities;(ii)non-receipt of securities allotted or refund of application monies paid by them;(iii)non-payment of dividend;(iv)default in redemption of securities or in payment of interest in terms of the offer document;(v)fraudulent and unfair trade practices or market manipulation;(vi)such other market misconduct which in the opinion of the Board may be deemed appropriate; but does not include any proceeding where the Board is a party or where the Board has initiated any enforcement action;(h)`Schedule' means Schedule appended to these regulations.
