Section 2 in The Securities and Exchange Board of India (Investor Protection and Education Fund) Regulations, 2009
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)`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.(2)Words and expressions not defined in these regulations, but defined in or under the Act or the Securities Contracts (Regulation) Act, 1956 (42 of 1956) or the Depositories Act, 1996 (22 of 1996) or the regulations made thereunder or the Companies Act, 1956 (1 of 1956) or any statutory modification or re-enactment thereof, shall have the same meanings as have been assigned to them by or under those enactments, unless the context requires otherwise.
