Securities And Exchange Board Of India - Subsection
Section 2(e) in Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) Regulations, 1993
(e)"principal officer" means -(i)in relation to a proprietary concern, the proprietor himself;(ii)in relation to a firm or an association of persons or any body of individuals or a body corporate, a secretary, treasurer, partner, manager or director of the firm, association, body corporate; or(iii)any person connected with the management or administration of the firm, association or body or the body corporate upon whom the Board has served a notice of its intention of treating him as the principal officer thereof.
