Section 8 in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008
8. Procedure for grant of certificate.
(1)The Board on being satisfied that the applicant is eligible, shall grant a certificate in the form specified in the relevant regulations and send an intimation to the applicant in this regard.Provided that where a pending proceeding before the Board or any Court or Tribunal may result in the suspension or cancellation of the certificate, the Board may give a conditional registration.(2)When an intermediary, who has been granted a certificate and who has filed Form A under these regulations, wishes to commence a new activity which requires a separate certificate under the relevant regulations, it shall, while seeking such certificate, not be required to file Form A, and shall furnish to the Board only such additional information as is required under the relevant regulations.
