(2)The application referred to in sub-rule (1) shall be accompanied with the following documents, namely :-(i)approval granted by Forward Markets Commission for trading in derivatives;(ii)up-to-date rules, bye-laws and trading regulations of the recognised association;(iii)confirmation regarding fulfilling the conditions referred to in clause (ii) to clause (v) of rule 6DDC;(iv)such other information as the recognised association may like to place before the Central Government.
