Section 40 in Securities Contracts (Regulation) Rules, 1957
40. What provisions have you made for regulating-(a) the entering into contracts, their performance and rescission, including contracts : (i) between members, (ii) between a member and his constituent, and (iii) between a member and a non-member; (b) the consequences of breach, default or insolvency on the part of members whether acting as buyers, sellers or intermediaries ; and (c) 'havalas' and other matters relating to conduct of business of members in the exchange ?
