Section 9 in Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) Regulations, 1993
9. Renewal of certificate.
(1)The registrar to an issue or share transfer agent may, if he so desires, make an application in Form A for renewal of certificate before three months of the expiry of the period of certificate.(1A)[ An application for renewal made under sub-regulation (1) shall be accompanied by a non-refundable application fee as specified in Schedule II.] [Inserted by S.O. 1452(E), dated 7.9.2006](2)The application for renewal of certificate under sub-regulation (1) shall be dealt with in the same manner as if it were an application for the grant of a certificate under regulation 3.[9-A. Conditions of registration. [Inserted by S.O. 1452(E), dated 7.9.2006](1)Any registration granted under regulation 8 or any renewal granted under regulation 9 shall be subject to the following conditions, namely:-(a)where a registrar to an issue or a share transfer agent proposes to change its status or constitution, it shall obtain prior approval of the Board for continuing to act as such after the change;(b)without prejudice to its obligations under any other law for the time being in force, it shall enter into a legally binding agreement with the body corporate or the person or group of persons for or on whose behalf it is acting as a registrar to an issue or a share transfer agent stating therein the allocation of duties and responsibilities between itself and such body corporate or person or group of persons, as the case may be;(c)it shall pay the fees for registration or renewal, as the case may be, in the manner provided in these regulations;(d)it shall maintain capital adequacy requirements specified in regulation 7 at all times during the period of the certificate or renewal thereof;(e)it shall take adequate steps for redressal of grievances of the investors within one month of the date of the receipt of the complaint and keep the board informed about the number, nature and other particulars of the complaints received and the manner in which such complaints have been redressed;(f)it shall abide by the regulations made under the Act in respect of the activities carried on by it as a registrar to an issue or a share transfer agent.(2)Nothing contained in clause (a) of sub-regulation (1) shall affect the obligation to obtain a fresh registration under section 12 of the Act in cases where it is applicable.
