Section 2 in Securities And Exchange Board Of India (Ombudsman) Regulations, 2003
2. Definitions.-
(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)"award" means a finding in the form of direction or an order of an Ombudsman given in accordance with these regulations;(c)"authorised representative" means a person duly appointed and authorised by a complainant or any other party to the complaint to act on his behalf and represent him in the proceedings before the Ombudsman;(d)"Board" means the Securities and Exchange Board of India established under section 3 of the Act;(e)"Chairman" means Chairman of the Board;(f)"complaint" means a representation in writing containing a grievance as specified in regulation 13 of these regulations;(g)"complainant" means any investor who lodges complaint with the Ombudsman and includes an investors association recognised by the Board.(h)"intermediary" means and includes a person referred to in section 12 of the Act;(i)"investor" means a person who invests or buys or sells or deals in securities;(j)"listed company" means a company whose securities are listed on a recognised stock exchange and includes a public company which intends to get its securities listed on a recognised stock exchange;(k)"member" means a member of the Board and includes the Chairman;(l)"Ombudsman" means any person appointed under regulation 3 of these regulations and unless the context otherwise requires, includes Stipendiary Ombudsman;(m)"securities" means Securities as defined in clause (h) of section 2 of the Securities Contracts (Regulation) Act,1956 (42 of 1956);(n)"Stipendiary Ombudsman" means a person appointed under regulation 9 for the purpose of acting as ombudsman in respect of a specific matter or matters in a specific territorial jurisdiction and for which he may be paid such expenses, honorarium or sitting fees as may be determined by the Board from time to time.(2)Words and expressions used and not defined in these regulations but defined in the Act or in the rules or regulations made under the Act shall have the meanings respectively assigned to them in the Act or in the rules or regulations made under the Act.
