(1)In this Act, unless the context otherwise requires,—(a)“beneficial owner” means a person whose name is recorded as such with a depository;(b)“Board” means the Securities and Exchange Board of India established under section 3 of the Securities and Exchange Board of India Act, 1992 (15 of 1992);(c)“bye-laws” means bye-laws made by a depository under section 26;(d)“Company Law Board” means the Board of Company Law Administration constituted under section 10E of the Companies Act, 1956 (1 of 1956);(e)“depository” means a company formed and registered under the Companies Act, 1956 (1 of 1956), and which has been granted a certificate of registration under sub-section (1A) of section 12 of the Securities and Exchange Board of India Act, 1992 (15 of 1992);(f)“issuer” means any person making an issue of securities;(g)“participant” means a person registered as such under sub-section (1A) of section 12 of the Securities and Exchange Board of India Act, 1992 (15 of 1992);(h)“prescribed” means prescribed by rules made under this Act;(i)“record” includes the records maintained in the form of books or stored in a computer or in such other form as may be determined by regulations;(j)“registered owner” means a depository whose name is entered as such in the register of the issuer;(k)“regulations” means regulations made by the Board;(ka)“Securities Appellate Tribunal” means a Securities Appellate Tribunal established under sub-section (1) of section 15K of the Securities and Exchange Board of India Act, 1992 (15 of 1992);(l)“security” means such security as may be specified by the Board;(m)“service” means any service connected with recording of allotment of securities or transfer of ownership of securities in the record of a depository.
