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Securities And Exchange Board Of India

Securities and Exchange Board of India (Underwriters) Regulations, 1993

SECURITIES AND EXCHANGE BOARD OF INDIA
India

Securities and Exchange Board of India (Underwriters) Regulations, 1993

Rule SECURITIES-AND-EXCHANGE-BOARD-OF-INDIA-UNDERWRITERS-REGULATIONS-1993 of 1993

Published on 8 October 1993
Commenced on 8 October 1993
[This is the version of this document from 8 October 1993.]
[Note: The original publication document is not available and this content could not be verified.]

Securities and Exchange Board of India (Underwriters) Regulations, 1993Published vide Notification Gazette of India, Extra, dated 8.10.1993.

1542.

No. LE/10/93. (Dated 8.10.1993).- In exercise of the powers conferred by section 30 of the Securities and Exchange Board of India Act, 1992 (15 of 1992), the Board with the previous approval of the Central Government, hereby makes the following regulations, namely :-

Chapter I
Preliminary

1. Short title and commencement:-

(1)These regulations may be called the Securities and Exchange Board of India (Underwriters) Regulations, 1993.

(2)They shall come into force on the date of their publication in the Official Gazette.

2. Definitions:-

(1)In these regulations, unless the context otherwise requires :-

(a)[ "Act" means the Securities and Exchange Board of India Act, 1992 (15 of 1992); [Substituted by S.O. 1449(E), dated 7.9.2006]

(aa)"body corporate" shall have the meaning assigned to it in or under clause (7) of section 2 of the Companies Act, 1956 (1 of 1956);

(i)in case of a body corporate -

(A)amalgamation, demerger, consolidation or any other kind of corporate restructuring falling within the scope of section 391 of the Companies Act, 1956 (1 of 1956) or the corresponding provision of any other law for the time being in force;

(B)change in its managing director or whole-time director; and

(C)any change in control over the body corporate;

(ii)any change between the following legal forms - individual, partnership firm, Hindu undivided family, private company, public company, unlimited company or statutory corporation and other similar changes;

(i)if its shares are listed on any recognised stock exchange, change in control within the meaning of regulation 12 of the Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 1997;

(ii)in any Other case, change in the controlling interest in the body corporate;

(iii)in case of a partnership firm any change in partners not amounting to dissolution of the firm;

(ad)"change in control", in relation to an underwriter being a body corporate, means:-

(ab)"certificate" means a certificate of registration issued by the Board;

(ac)"change of status or constitution" in relation to an underwriter means any change in its status or constitution of whatsoever nature and includes -

Explanation: For the purpose of sub-clause (ii), the expression "controlling interest" means an interest, whether direct or indirect, to the extent of at least fifty one percent of voting rights in the body corporate;]

(b)"form" means a form specified in Schedule I;

(c)"inspecting authority" means one or more persons appointed by the Board to exercise powers conferred under Chapter IV;

[(ca) 'issue' means an offer of sale of securities by any body corporate or by any other person or group of persons on its or his or their behalf, as the case may be, to the public, or, the holders of securities of such body corporate or person or group of persons;] [Inserted by S.O. 1449(E), dated 7.9.2006]

(d)"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, or body corporate;iii. any person connected with the management or administration of the firm, association or the body corporate upon whom the Board has served a notice of its intention of treating him as the principal officer thereof;

(e)"regulations" means Securities and Exchange Board of India (Underwriters) Regulations, 1993;

(f)[ 'underwriter' means a person who engages in the business of underwriting of an issue of securities of a body corporate;

[Substituted by S.O. 1449(E), dated 7.9.2006]

(fa)'underwriting' means an agreement with or without conditions to subscribe to the securities of a body corporate when the existing shareholders of such body corporate or the public do not subscribe to the securities offered to them;]

(g)All other words and expressions used in these regulations but not defined, and defined in the Act [* * *] [Omitted by S.O. 1449(E), dated 7.9.2006] shall have the same meanings respectively assigned to them in the Act [* * *] [Omitted by S.O. 1449(E), dated 7.9.2006].

Chapter II
Regulation Of Underwriters

3. [ Registration as underwriter:- [Inserted by S.O. 1449(E), dated 7.9.2006]

(1)No person shall act as underwriter unless he holds a certificate granted by the Board under these regulations.

(2)Notwithstanding anything contained in sub-regulation (1), every stock broker or merchant banker holding, a valid certificate of registration under section 12 of the Act, shall be entitled to act as an underwriter without obtaining a separate certificate under these regulations.

(3)A stock broker or merchant banker acting as an underwriter under sub-regulation (2) shall be governed by these regulations in other respects.]

3.

-A. Application for grant of certificate:-

(1)An application by an underwriter for grant of a certificate shall be made to the Board in form A.

(1A)[ An application for registration made under sub-regulation (1) shall be accompanied by a non-refundable application fee as specified in Schedule II.] [Inserted by S.O. 1449(E), dated 7.9.2006]

(2)Notwithstanding anything contained in sub-regulation (1), any application made by an underwriter prior to coming into force of these regulations containing such particulars or as near thereto as mentioned in form A shall be treated as an application made in pursuance of sub-regulation (1) and dealt with accordingly.

4. Furnishing of further information, clarification, etc.:-

(1)The Board may require the applicant to furnish further information or clarification regarding matters relevant to underwriting to consider the application for grant of a certificate.

(2)The applicant or its principal officer shall if so required, appear before the Board for personal representation.

5. Application to conform to the requirements:-

Subject to the provisions of sub-regulation (2) of regulation 3A, any application, which is not complete in all respects and does not conform to the instructions specified in the form, shall be rejected:Provided that, before rejecting any such application, the applicant shall be given an opportunity to remove within the time specified such objections as may be indicated by the Board.Provided further that the Board may, on sufficient reasons being shown extend the time by another one month in order to enable the applicant to comply with the requirements of the Board.

6. Consideration of application:-

The Board shall take into account for considering the grant of a certificate, all matters which are relevant to or relating to underwriting and in particular the following, namely, whether the applicant -

(a)has the necessary infrastructure like adequate office space, equipments, and manpower to effectively discharge his activities;

(b)has any past experience in underwriting or has in his employment minimum two persons who had the experience in underwriting;

(c)or any person, directly or indirectly connected with the applicant has not been granted registration by the Board under the Act;

(d)fulfils the capital adequacy requirements specified in regulation 7 ;

(e)or any of its director, partner or principal officer is or has at any time been convicted for any offence involving moral turpitude or has been found guilty of any economic offence.

(f)[ is a fit and proper person.] [Inserted by S.O. 21(E), dated 5.1.1998]

7. Capital Adequacy Requirement:-

(1)The capital adequacy requirement referred to in sub-regulation (d) of regulation 6 shall not be less than the networth of rupees twenty lakhs;

(2)Notwithstanding anything contained in sub-regulation (1),

(a)every stock-broker, who acts as an underwriter shall fulfill the capital adequacy requirements specified by the stock exchange of which he is a member.

(b)every merchant banker, who acts as an underwriter shall fulfil the capital adequancy requirements specified in regulation of the Securities and Exchange Board of India (Merchant Bankers) Regulations, 1992.

Explanation:- For the purposes of this regulation, "networth" means -a. in the case of an applicant being a proprietary concern or a firm or an association of persons or any body of individuals, the value of capital contributed to such business by the applicant and the free reserves of any kind belonging to the business of the applicant; andb. in the case of a body corporate, the value of the paid-up capital and the free reserves as disclosed in the books of accounts of the applicant at the time of making the application under sub-regulation (1) of regulation 3.

8. Procedure for registration:-

The Board on being satisfied that the applicant is eligible, shall send an intimation 6[within one month of such satisfaction] to the applicant mentioning that he has been found eligible for the grant of certificate and grant a certificate in form B subject to payment of fees as specified in regulation 12.

9. Renewal of certificate:-

(1)An underwriter may, if he so desires, make an application in form A for renewal of certificate before three months of the expiry of the period of certificate.

(1A)[ An application for renewal made under sub-regulation (1) shall be accompanied by a non-refundable application fee as specified in Schedule II.] [Inserted by S.O. 1449(E), dated 7.9.2006]

(2)The application for renewal of certificate under sub-regulation (1) shall be dealt with in the same manner as if it were an application for grant of a certificate made under regulation 3.

9.

-A. [Conditions of registration:- [Inserted by S.O. 1449(E), dated 7.9.2006]

(1)Any registration granted under regulation 8 or any renewal granted under regulation 9 shall be subject to the following conditions, namely:-

(a)where the underwriter proposes to change its status or constitution, it shall obtain prior approval of the Board for continuing to act as such after the change;

(b)it shall enter into a valid agreement with the body corporate on whose behalf it is acting as underwriter;

(c)it shall pay the fees for registration or renewal, as the case may be, in the manner provided in these regulations;

(d)it shall maintain capital adequacy requirements specified in regulation 7 at all times during the period of the certificate or renewal thereof;

(e)it shall abide by the regulations made under the Act in respect of the activities carried on by it as underwriter.

(2)Nothing contained in clause (a) of sub-regulation (1) shall affect the obligation to obtain a fresh registration under section 12 of the Act in cases where it is applicable.

9.

-B. Period of validity of certificate:-The certificate of registration granted under regulation 8 and its renewal granted under regulation 9, shall be valid for a period of three years from the date of its issue to the applicant.]

10. Procedure where registration is not granted:-

(1)Where an application for grant of a certificate under regulation 3 or of renewal under regulation 9 does not fulfil the requirements set out in regulation 6 , the Board may reject the application, after giving an opportunity of being heard.

(2)The refusal to grant or renew the certificate shall be communicated by the Board within thirty days of such refusal to the applicant stating therein the grounds on which the application has been rejected.

(3)Any applicant may, being aggrieved by the decision of the Board under subregulation (2), apply within a period of thirty days from the date of receipt of such intimation, to the Board for reconsideration of its decision.

(4)On receipt of the application made under sub-regulation (3), the Board shall reconsider its decision and communicate its findings thereon as soon as possible in writing to the applicant.

11. Effect of refusal to grant or renew certificate:-

Any underwriter whose application for grant or renewal of a certificate has been refused by the Board shall on and from the date of the receipt of the communication under sub-regulation (2) of regulation 10 cease to act as an underwriter.

12. Payment of fees and the consequences of failure to pay fees:-

(1)Every applicant eligible for grant or renewal of a certificate shall pay fees in such manner and within the period specified in Schedule II:Provided that the Board may on sufficient cause being shown permit the underwriter to pay such fees at any time before the expiry of six months from the date on which such fees become due:Provided further that a stock broker or a merchant banker who has been granted a certificate under section 12 of the Act and pays fees under the Securities and Exchange Board of India (Stock Brokers and Sub Brokers) Regulations, 1992 or the Securities and Exchange Board of India (Merchant Banker) Regulations, 1992 shall not be required to pay fees under sub-regulation (1).

(2)Where an underwriter fails to pay the fees as provided in sub-regulation (1), the Board may suspend the certificate, whereupon the underwriter shall forthwith cease to act as an underwriter.

Chapter III
General Obligations And Responsibilities

13. To abide by the Code of Conduct:-

Every underwriter shall at all times abide by the Code of Conduct as specified in Schedule III.

14. Agreement with clients:-

Every underwriter shall enter into an agreement referred to in [clause (b) of sub-regulation (1) of regulation 9A] [ Inserted by S.O. 1449(E), dated 7.9.2006] with each body corporate on whose behalf he is acting as underwriter and the said agreement shall, amongst other things, provide for the following, namely :-

(i)the period for which the agreement shall be in force;

(ia)[ the allocation of duties and responsibilities between the underwriter and the client;] [Inserted by S.O. 1449(E), dated 7.9.2006]

(ii)the amount of underwriting obligations;

(iii)the period, within which the underwriter has to subscribe to the issue after being intimated by or on behalf of such body corporate;

(iv)the amount of commission or brokerage payable to the underwriter;

(v)details of arrangements, if any, made by the underwriter for fulfilling the underwriting obligations.

15. General responsibilities of an underwriter:-

(1)The underwriter shall not derive any direct or indirect benefit from underwriting the issue other than the commission or brokerage payable under an agreement for underwriting.

(2)The total underwriting obligations under all the agreements referred to in [clause (b) of sub-regulation (1) of regulation 9A] [Inserted by S.O. 1449(E), dated 7.9.2006] shall not exceed twenty times the networth referred to in regulation 7.

(3)Every underwriter, in the event of being called upon to subscribe for securities of a body corporate pursuant to an agreement referred to in clause (b) of rule 4 shall subscribe to such securities within 45 days of the receipt of such intimation from such body corporate.

16. To maintain proper books of accounts and records, etc:-

(1)Subject to the provisions of any other law, every underwriter shall keep and maintain the following books of accounts and documents, namely :-

(a)in relation to underwriter being a body corporate -

(i)a copy of the balance sheet and profit and loss account as specified in sections 211 and 212 of the Companies Act, 1956 (1 of 1956);

(ii)a copy of the auditor's report referred to in section 227 of the Companies Act, 1956 (1 of 1956).

(b)in relation to an underwriter not being a body corporate -

(i)records in respect of all sums of money received and expended by them and the matters in respect of which the receipt and expenditure take place; and

(ii)their assets and liabilities.

(2)Without prejudice to sub-regulation (1), every underwriter shall, after the close of each financial year as soon as possible but not later than six months from the close of the said period furnish to the Board if so required copies of the balance sheet, profit and loss account, statement of capital adequacy requirement and such other documents as may be required by the Board under regulation 16.

(3)Every underwriter shall also maintain the following records with respect to-

(i)details of all agreements referred to in [clause (b) of sub-regulation (1) of regulation 9A] [Inserted by S.O. 1449(E), dated 7.9.2006];

(ii)total amount of securities of each body corporate subscribed to in pursuance of an agreement referred to in [clause (b) of sub-regulation (1) of regulation 9A] [Inserted by S.O. 1449(E), dated 7.9.2006];

(iii)statement of capital adequacy requirements as specified in regulation 7;

(iv)such other records as may be specified by the Board for underwriting.

(4)Every underwriter shall intimate to the Board the place where the books of accounts, records and documents are maintained.

17. Period of maintenance of books of accounts, records and other documents:-

Every underwriter shall preserve the books of account and other records and documents mentioned under this chapter for a minimum period of five years.

18. Power to call for information:-

(1)The Board may at any time call for any information from an underwriter with respect to any matter relating to underwriting business.

(2)Where any information is called for under sub-regulation (1) it shall be the duty of the underwriter to furnish such information.

Chapter IV
Inspection And Disciplinary Proceedings

19. Board's right to inspect:-

(1)Where it appears to the Board so to do, it may appoint one or more persons as inspecting authority to undertake the inspection of the books of accounts, other records and documents of the underwriter for any of the purposes specified in sub-regulation (2).

(2)The purposes referred to in sub-regulation (1) shall be as follows, namely:-

(a)to ensure that the books of accounts and other records and documents are being maintained in the manner required;

(b)that the provisions of the Act, rules and regulations are being complied with;

(c)to investigate into the complaints received from investors, other underwriters or any other person on any matter having a bearing on the activities of the underwriter; and

(d)to investigate suo-moto in the interest of securities business or investors' interest into the affairs of the underwriter.

20. Procedure for inspection:-

(1)Before undertaking an inspection under regulation 19 the Board shall give a reasonable notice to the underwriter, for that purpose.

(2)Notwithstanding anything contained in sub-regulation (1), where the Board is satisfied that in the interest of the investors or in the public interest no such notice should be given, it may by an order in writing direct that the inspection of the affairs of the underwriter be taken up without such notice.

(3)On being empowered by the Board, the inspecting authority shall undertake the inspection and the underwriter against whom an inspection is being carried out shall be bound to discharge his obligations as provided under regulation 21.

21. Obligations of underwriter on inspection by the Board:-

(1)It shall be the duty of every director, proprietor, partner, officer and employee of the underwriter who is being inspected to produce to the inspecting authority such books, accounts and other documents in his custody or control and furnish him with the statements and information relating to an underwriter within such time as the inspecting authority may require.

(2)The underwriter shall allow the inspecting authority to have a reasonable access to the premises occupied by such underwriter or by any other person, on his behalf and also extend reasonable facility for examining any books, records, documents and computer data in the possession of the underwriter or any such other person on their behalf and also provide copies of documents or other material which in the opinion of the inspecting authority are relevant for the purposes of the inspection.

(3)The inspecting authority shall in the course of inspection, be entitled to examine or record statements of any principal officer, director, partner, proprietor and employee.

(4)It shall be the duty of every director, proprietor, partner, officer or employee of the underwriter to give to the inspecting authority all assistance in connection with the inspection which the underwriter may reasonably be expected to give.

22. Submission of report to the Board:-

The inspecting authority shall, as soon as may be possible, submit an inspection report to the Board.

23. Communication of findings, etc., to the underwriter.-

(1)The Board shall after consideration of the inspection report communicate the findings to the underwriter to give him an opportunity of being heard before any action is taken by the Board on the findings of the inspecting authority.

(2)On receipt of the explanation, if any, from the underwriter,the Board may call upon the underwriter to take such measures as the Board may deem fit in the interest of the securities market and for due compliance with the provisions of the Act, Rules and Regulations.

24. Appointment of Auditor:-

Notwithstanding anything contained above the Board may appoint a qualified auditor to investigate into the books of account of the affairs of the underwriter:Provided that the auditor so appointed shall have the same powers of the inspecting authority as stated in regulation 19 and the obligation of the underwriter and his employees in regulation 21 shall be applicable to the investigation under this regulation.Explanation:- For the purposes of this regulation, the expression "qualified auditor" shall have the same meaning as given to it in section 226 of the Companies Act, 1956 (1 of 1956).

Chapter V
Procedure For Action In Case Of Default

25. Liability for action in case of default:-

An underwriter or a stock broker or a merchant hanker entitled to carry on business of underwriting who-(a)fails to comply with any conditions subject to which certificate has been granted;(b)contravenes any of the provisions of the Act, Rules or regulations, shall be liable to any of the penalties specified in sub-regulation (2).

(2)The penalties referred to in sub-regulation (1) may be either:

(a)suspension of registration after enquiry for a specified period; or

(b)cancellation of registration.

26. Suspension, cancellation of certificate.-

(1)A penalty of suspension of certificate granted to an underwriter or a certificate of registration granted under section 12 of the Act to a stock broker or a merchant banker entitled to carry on business of underwriting without obtaining a certificate under rule 3, may be imposed where an underwriter or such stock broker or merchant banker-

(i)violates the provisions of the Act, rules or regulations;

(ii)does not follow the code of conduct specified at Schedule III;

(iii)

(a)fails to furnish any information relating to his business as underwriter as required by the Board;

(b)furnishes wrong or false information,

(c)does not submit periodical returns as required by the Board;

(d)does not co-operate in any enquiry conducted by the Board;

(iv)indulges in manipulating or price rigging or cornering activities;

(v)is guilty of misconduct or improper or unbusiness like or unprofessional conduct;

(vi)fails to maintain the capital adequacy requirement in accordance with the provisions of regulation 7.

(vii)fails to pay the fees as specified in regulation 12;

(viii)violates the conditions of registration;

(ix)fails to fulfil his underwriting obligations.

Provided that the Board for reasons to be recorded in writing may in case of repeated defaults of the type mentioned above impose a penalty of cancellation of certificate on the underwriter or cancellation of certificate of registration granted under section 12 of the Act on a stock broker or a merchant banker.

(2)A penalty of cancellation of certificate granted to an underwriter or a certificate of registration granted under section 12 of the Act to a stock broker or a merchant banker entitled to carry on the business of underwriting under rule 3, may be imposed where they.

(i)indulge in deliberate manipulation or price rigging or cornering activities affecting the securities market and the investors interest;

(ii)fail to fulfil the capital adequacy referred to in regulation 7;

(iii)are guilty of fraud, or is convicted of a criminal offence;

(iv)violate any provision of Securities and Exchange Board of India (Insider Trading) Regulations, 1992; or

(v)violate the provisions of the Act, rules and regulations;

(vi)fails to fulfil more than once their underwriting obligations.

27. Manner of making order of suspension and cancellation of certificate.-

No order of penalty of suspension or cancellation shall be imposed except after holding an enquiry in accordance with the procedure specified in regulation 28.

28. Manner of holding enquiry before suspension or cancellation.-

(1)For the purpose of holding an enquiry under regulation 27, the Board may appoint an enquiry officer.

(2)The enquiry officer shall issue to the underwriter a notice at the registered office or the principal place of business of the underwriter.

(3)The underwriter may, within thirty days from the date of receipt of such notice, furnish to the enquiry officer a reply together with copies of documentary or other evidence relied on by him or sought by the Board from the underwriter.

(4)The enquiry officer shall, give a reasonable opportunity of hearing to the underwriter to enable him to make submissions in support of his reply made under sub-regulation (3).

(5)Before the enquiry officer, the underwriter may either appear in person or through any person duly authorised by the underwriter:Provided that no lawyer or advocate shall be permitted to represent the underwriter at the enquiry:Provided further that where a lawyer or an advocate has been appointed by the Board as a presenting officer under sub-regulation (6), it shall be lawful for the underwriter to present its case through a lawyer or advocate.

(6)If it is considered necessary, the enquiry officer may ask the Board to appoint a presenting officer to present its case.

(7)The enquiry officer shall, after taking into account all relevant facts and submissions made by the underwriter, submit a report to the Board and recommend the penalty to be awarded as also the justification of the penalty proposed.

29. Show-cause notice and order.-

(1)On receipt of the report from the enquiry officer, the Board shall consider the same and issue a show-cause notice as to why the penalty as it considers appropriate should not be imposed.

(2)The underwriter shall within twenty one days of the date of the receipt of the show-cause notice send a reply to the Board.

(3)The Board after considering the reply to the show-cause notice, if received, shall as soon as possible but not later than thirty days from the receipt of the reply, if any, pass such order as it deems fit.

(4)Every order passed under sub-regulation (3) shall be self-contained and give reasons for the conclusions stated therein including justification of the penalty imposed by that order.

(5)The Board shall send a copy of the order under sub-regulation (3) to the underwriter.

30. Effect of suspension and cancellation of certificate granted to underwriter.-

(1)On and from the date of the suspension of the certificate or certificate of registration granted to a stock broker or a merchant banker under section 12 of the Act, the underwriter shall cease to act as an underwriter during the period of suspension:Provided that the Board may in the interest of the investors and securities market, permit the underwriter to complete his underwriting obligations specified in the agreement referred to in clause(b) of rule 4.

(2)On and from the date of cancellation of certificate or certificate of registration granted to a stock broker or a merchant banker under section 12 of the Act, the underwriter shall with immediate effect cease to act as an underwriter.

31. Publication of order of suspension.-

The order of the Board passed under sub-regulation (3) of regulation 29, shall be published in atleast two daily newspapers by the Board.

32. Appeal to the Central Government.-

Any person aggrieved by an order of the Board under the regulations may be prefer an appeal to the Central Government under the Securities and Exchange Board of India (Appeal to the Central Government) Rules, 1993.

I-Form A

Securities And Exchange Board Of India (Underwriters) Regulations 1993(Regulation 3)Application For Registration As UnderwriterName of Applicant and its Status :(Whether proprietary concern/firm/association of persons/body of persons/body corporate) :Name and Designation of Principal Officer :Designation:Telephone No. :Instructions :

1. Applicants must submit a completed application form together with supporting documents to the Securities and Exchange Board of India.

2. All columns of the application should be filled in. In case a column is not relevant then `NOT APPLICABLE' should be specified.

3. Information which needs to be supplied in more details may be written on separate sheets which should be attached to the application form.

4.

Original copy of form duly signed should be submitted for registration.

PART I
General Information:
1.Applicant's details:
1.1 Name of Applicant
1.2Address of the applicant
Pin Code		Telephone No.
Telex No.		Fax No.
1.3Address of the applicant for correspondence
Pin Code		Telephone No.
Telex No.		Fax No.
1.4Address of branch offices (in India) of the applicant, if any
1.5Whether any other application under the Securities and Exchange Board of India Act, 1992, has been made for grant of certificate, if so, details thereof.
2.Organisation structure:
2.1Objects of the organization of the applicant (attach extracts from relevant documents like, partnership deed/charter/memorandum of association/articles of association etc.) in support of object of the organization.
1.3 Address of the applicant for correspondence
2.2 Date and place of incorporation establishment of the organization of the applicant.	Day	Month	Year	Place
2.3Status of the applicant (specify whether proprietary, partnership, association of persons, body of individuals, limited company-public/private, other. If listed, name the stock exchange and latest share price: high and low)
2.4Organisation chart stating the functional responsibility at various levels
2.5Pariculars of all proprietors/partners/manager /officers/directors (name, qualification, experience, other directorship (name and date of appointment), previous positions held)
2.6Number of employees
2.7 Name and activities of associate companies concerns (Name, address/phone number/type of activity/ownership details/ nature and quantum of financial trading)
2.8 In case the applicant is a body corporate, please give list of major share-holders (holding 5% or more voting rights)
3.Details of infrastructural facilities:
3.1Office space (mention the extent of area and ownership details available)
3.2Office equipment (mention the details of electronic office equipment, typewriters, telecommunication equipment, furniture and fixtures, others communication facilities, etc.)
4.Business plan (for three years):
4.1History, major achievement and present activity
5.Financial information :
5.1Capital structure (Rs. in lakhs):	Current year	Last year	Previous year	Second year	Third year
(a)Paid-up capital
(b) Free reserves (excluding revaluation reserves)
(c)Total (a) + (b)
(d) Loan(details)
(e) Net profit:
(i)General
(ii)Specific
Note:In case of partnership or proprietary concerns, please indicate capital minus drawings.
5.2Development of resources
(a)Fixed assets
(b)Plant and machinery and office equipment
(c)Investments (details should be given separately)
(d)others
5.3Major source of estimated profit: from various sources (Rs. in lakhs)	Current year	Last year	Previous year	Second year	Third year
5.4Please enclose three years of audited annual accounts and where unaudited reports are submitted, give reasons
5.5 Name and address of the principal bankers
5.6 Name and address of the auditors (internal, external and tax auditor, if any, as applicable)
6.Other information:
6.1Indicate involvement in any offence relating to moral turpitude/economic offences in the last three years.
6.2 Any other information considered relevant to the nature of services rendered by the company.
PART II
7.Business information:
7.1Indicate marketing capability for capital issues.
7.2Indicate how decision on underwriting is usually taken.
7.3Indicate various research and database facilities available.
7.4Enclose copy of typical contract entered into with the issuer for underwriting activity.
8.Experience:
8.1Experience in underwriting activities (Indicate name of company, particulars of the issue, amount of underwriting done in the last three years)
8.2Experience of other financial services rendered (period, area and date of commencement of activity)
8.3Details of all unsettled and pending development/disputes regarding underwriting	Name of dispute	Name of the party	Pending settled
8.4Indicate underwriting defaulted with any company and reasons for the same:
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DECLARATIONThis Declaration must be signed by Principal Officer/s.I/We hereby apply for grant of Certificate of registration by the Board.I/We warrant that I/We will carry out my/our duties in accordance with the Act, Rules and Regulations.I/We warrant that I/We have truthfully and fully answered the questions above and provided all the information which might reasonably be considered relevant for the purposes of my/our grant of certificate for registration and I/We will promptly notify the Board of any changes in the information during the period that my/our registration is being considered and if my/our registration is accepted, thereafter.I/We understand that misleading or attempting to mislead the Board shall render the applicant liable to disciplinary proceedings.I/We certify that the above information and information supplied in the application form is true,complete and correct.For and on behalf of(Name of Applicant)PLACE :Date :

I-FORMS B

Securities And Exchange Board Of India (Underwriters) Regulations, 1993(Regulation 8)Certificate Of RegistrationI. In exercise of the powers conferred by sub-section (1) of section 12 of the Securities and Exchange Board of India Act, 1992, read with the rules and regulations made thereunder for the underwriters, the Board hereby grants a certificate of registration to _______________ as an underwriter subject to the conditions in the rules and in accordance with the regulations.II. Registration Code for the underwriter is __________.III. Unless renewed, the certificate of registration is valid from ________ to _________.Place : __________Date : ____________By OrderFor and on behalf ofSecurity Exchange Board of India

II

Securities And Exchange Board Of India (Underwriters) Regulations, 1993(Regulation 12)Fees

1. Every underwriter shall pay a sum of [ten lakh rupees] [Substitued by S.O. 797(E), dated 30.9.1999] as registration fees at the time of the grant of certificate by the Board.

2. Every underwriter to keep registration in force shall pay renewal fees of [five lakh rupees] [Substitued by S.O. 797(E), dated 30.9.1999] every three years from the fourth year from the date of initial registration.

3. (a) The fee referred to in paragraph 1 shall be paid by the underwriter within fifteen days from the date of receipt of intimation from the Board under regulation 8.

(b)The fee referred to in paragraph 2 shall be paid by the underwriter within fifteen days of receipt of intimation from the Board disposing off the application for renewal made under sub-regulation (1) of regulation 9.

4. The fees specified in [paragraphs 1 and 3] [Substitued by S.O. 1449(E), dated 7.9.2006] shall be payable by the Underwriter by a demand draft in favour of `Securities and Exchange Board of India' payable at Mumbai or at the respective regional office.

III

Securities and Exchange Board of India (Underwriters) Regulations, 1993[Regulation 13]Code of Conduct For Underwriters

1. An underwriter shall make all efforts to protect the interests of its clients.

2. An Underwriter shall maintain high standards of integrity, dignity and fairness in the conduct of its business.

3. An underwriter shall ensure that it and its personnel will act in an ethical manner in all its dealings with a body corporate making an issue of securities (hereinafter referred to in the schedule as "the issuer").

4. An Underwriter shall endeavor to ensure all professional dealings are effected in a prompt, efficient and effective manner.

5. An Underwriter shall, at all times, render high standards of service, exercise due diligence, ensure proper care and exercise independent professional judgement.

6. An underwriter shall not make any statement, either oral or written, which would misrepresent-

(a)the services that the underwriter is capable of performing for its client, or has rendered to any other Issuer Company;

(b)his underwriting commitment.

7. An Underwriter shall avoid conflict of interest and make adequate disclosure of his interest.

8. An Underwriter shall put in place a mechanism to resolve any conflict of interest situation that may arise in the conduct of its business or where any conflict of interest arises, shall take reasonable steps to resolve the same in an equitable manner.

9. An Underwriter shall make appropriate disclosure to the client of its possible source or potential areas of conflict of duties and interest while acting as Underwriter which would impair its ability to render fair, objective and unbiased services.

10. An underwriter shall not divulge to other Issuer, Press or any party any confidential information about its Issuer Company, which has come to its knowledge and deal in securities of any Issuer Company without making disclosure to the Board as required under the regulations and also to the Board of Directors of the Issuer Company.

11. An Underwriter shall not discriminate amongst its clients, save and except on ethical and commercial considerations.

12. An Underwriter shall ensure that any change in registration status/any penal action taken by board or any material change in financials which may adversely affect the interests of clients/investors is promptly informed to the clients and any business remaining outstanding is transferred to another registered person in accordance with any instructions of the affected clients/investors.

13. An Underwriter shall maintain an appropriate level of knowledge and competency and abide by the provisions of the Act, regulations and circulars and Guidelines issued by the Board. The underwriter shall also comply with the award of the Ombudsman passed under Securities and Exchange Board of India (Ombudsman) Regulations, 2003.

14. An Underwriter shall ensure that the board is promptly informed about any action, legal proceedings etc. initiated against it in respect of any material breach or non compliance by it, of any law, rules, regulations, directions of the board or of any other regulatory body.

15. An underwriter shall not make any untrue statement or suppress any material fact in any documents, reports, papers or information furnished to the Board.

16. (a) An underwriter or any of his employees shall not render, directly or indirectly any investment advice about any security in the publicly accessible media, whether real-time or non-real-time, unless a disclosure of his interest including its long or short position in the said security has been made, while rendering such advice.

(b)In case, an employee of an underwriter is rendering such advice, the underwriter shall ensure that he shall disclose his interest, the interest of his dependent family members and that of the employer including their long or short position in the said security, while rendering such advice.

17. An Underwriter or any of its directors, partners or manager having the management of the whole or substantially the whole of affairs of the business, shall not either through its account or their respective accounts or through their associates or family members, relatives or friends indulge in any insider trading.

18. An Underwriter shall not indulge in any unfair competition, which is likely to be harmful to the interest of other underwriters carrying on the business of underwriting or likely to place such other underwriters in a disadvantageous position in relation to the underwriter while competing for, or carrying out any assignment.

19. An Underwriter shall have internal control procedures and financial and operational capabilities which can be reasonably expected to protect its operations, its clients and other registered entities from financial loss arising from theft, fraud, and other dishonest acts, professional misconduct or omissions.

20. An Underwriter shall provide adequate freedom and powers to its compliance officer for the effective discharge of his duties.

21. An Underwriter shall develop its own internal code of conduct for governing its internal operations and laying down its standards of appropriate conduct for its employees and officers in the carrying out of their duties . Such a code may extend to the maintenance of professional excellence and standards, integrity, confidentiality, objectivity, avoidance of conflict of interests, disclosure of shareholdings and interests etc.

22. An Underwriter shall ensure that good corporate policies and corporate governance is in place.

23. An Underwriter shall ensure that any person it employs or appoints to conduct business is fit and proper and otherwise qualified to act in the capacity so employed or appointed (including having relevant professional training or experience)

24. An Underwriter shall ensure that it has adequate resources to supervise diligently and does supervise diligently persons employed or appointed by it to conduct business on its behalf.

25. An Underwriter shall be responsible for the acts or omissions of its employees and agents in respect to the conduct of its business.

26. An Underwriter shall ensure that the senior management, particularly decision makers have access to all relevant information about the business on a timely basis.

27. An Underwriter shall not be party to or instrumental for-

a. Creation of false market;b. Price rigging or manipulation, or;c. Passing of unpublished price sensitive information in respect of securities which are listed and proposed to be listed in any stock exchange to any person or intermediary.

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