Section 29 in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996
29. Agreement between depository and issuer.-
(1)Every depository shall enter into an agreement with the issuer in respect of securities debt, money market instruments, Government Securitites and unlisted securities shall also be similarly eligible for being held in dematerialised form in a depository.[Provided that no agreement shall be required to be entered intowhere depository itself is an issuer of securities.] [Inserted by S.O. 640(E), dated 5.9.1997](2)Where the issuer has appointed a Registrar to the Issue or Share Transfer Agent, who has been granted certificate of registration by the Board under sub-section (1) of section 12 of the Act, the depository shall enter into a tripartite agreement with the issuer and the Registrar to the Issue or Share Transfer Agent, as the case any be, in respect of the securities to be declared by the depository as eligible to be held in dematerialised form.[Provided further that no such agreement shall be required to be entered into where the State or the Central Government is the issuer of Government Securities.] [Inserted by S.O. 640(E), dated 5.9.1997]
