Securities And Exchange Board Of India - Subsection
Section 2(1) in Securities and Exchange Board of India (Central Database of Market Participants) Regulations, 2003
(1)In the Regulations, unless the context otherwise requires :-(a)'Act' means the Securities and Exchange Board of India Act, 1992;(b)'associate' in relation to an intermediary or a listed company means a person :(i)who, directly or indirectly, by himself or in combination with his relatives exercises control over the intermediary or listed company or has a holding of not less than 15% in the paid up equity capital of the intermediary or the listed company;(ii)in respect of whom the intermediary or listed company directly or indirectly exercises control;(iii)whose director or partner is also a director or partner of the intermediary or listed company.Explanation.-For the purposes of this clause-(i)'control' means control as defined in clause (c) of sub-regulation (1) of regulation 2 of the Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 1997;(ii)'director' does not include a nominee director;(iii)'person' means a natural person, a company registered under the Companies Act, 1956, a body corporate, a partnership concern, a trust or society registered under the Societies Registration Act, 1860 or any other legal entity.(c)'Board' means the Securities and Exchange Board of India established under section 3 of the Act;(d)'Central Database' means the electronic representation and storage of information that may be created and maintained by a Designated Service Provider in respect of the persons who have been allotted unique identification numbers under these regulations;(e)'Central Listing Authority' means the Central Listing Authority established under regulation 3 of the Securities and Exchange Board of India (Central Listing Authority) Regulations, 2003;(f)'Designed employee' in relation to a listed company or a company which intends to get its securities listed means a designated employee within the meaning of the Explanation to clause 1.2 of Part A of Schedule I to the Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 1992;(g)'Designated Service Provider' means a person so designated by the Board to create and maintain the Central Database on such terms and conditions as may be agreed to between him and the Board and to perform such other functions under these regulations as may be delegated to him by the Board;(h)'intermediary' means any person who is registered with the Board under section 12 of the Act, but does not include [Foreign Institutional Investors and] [Words 'Foreign Institutional Investors and' omitted by the SEBI (Foreign Portfolio Investors) Regulations, 2014, w.e.f. 7-1-2014.] Foreign Venture Capital Investors;(i)'investor' means an investor in securities and includes a [Foreign Portfolio Investor] [Substituted for 'Foreign Institutional Investor' by the SEBI (Foreign Portfolio Investors) Regulations, 2014, w.e.f. 7-1-2014.] and a Foreign Venture Capital Investor;(j)'listed company' means a company whose securities are listed on a recognised stock exchange and includes a public company which intends to get its securities listed on a recognized stock exchange;(l)'market participants' means intermediaries, other entities, investors, listed companies and companies which intend to get their securities listed;(m)'other entity' means any recognised stock exchange, clearing corporation, approved intermediary under the Securities Lending Scheme, 1997, investor associations and includes any other person granted recognition by the Board, any person required to obtain any license or approval from any self-regulatory organization and any other person associated with the securities market in any manner as may be notified by the Board in the official gazette;(n)'promoter' means-
