Section 69 in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996
69. Publication of order of suspension or cancellation.-
The order of suspension or cancellation of certificate of registration issued under sub-regulation (3) of regulation 67 shall be published by the Board in at least two daily newspapers.FIRST SCHEDULE-FORMSFORM A(see regulation 3)SECURITIES AND EXCHANGE BOARD OF INDIA (DEPOSITORIES AND PARTICIPANTS) REGULATIONS, 1996 APPLICATION FOR GRANT OF CERTIFICATE OF REGISTRATION AS DEPOSITORYSECURITIES AND EXCHANGE BOARD OF INDIA MITTAL COURT, `B' WING, 1st FLOOR NARIMAN POINT, MUMBAI 400 021, INDIAINSTRUCTIONSi. This form is meant for use by each person acting as the sponsor of a depository.ii. The applicant should complete this form, and submit it, along with all supporting documents to the Board at its head office at Mumbai.iii. This application form should be filled in accordance with the regulations.iv. Application for grant of certificate of registration as depository will be considered provided it is complete in all respects.v. All answers must be typed.vi. Information which needs to be supplied in more detail may be given on separate sheets which should be attached to the application form.vii. The application must be signed and all signatures must be original.viii. The application must be accompanied by an application fee as specified the Second Schedule to these regulations and by the draft bye-laws.ix. Every page of the form and every additional sheet must be initialled by the authorised signatory of the applicant.x. All copies of documents should be attested as true by an authorised notary.Items 1-6 pertain to an applicant acting as sponsor.- 1. Name, address of the registered office, address for correspondence, telephone number(s), fax number(s), telex number(s) and the name of the contact person of the sponsor.
