Section 6 in Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) Regulations, 1993
6. Consideration of application.
- The Board shall take into account for considering the grant of a certificate all matters which are relevant to the activities and in particular the following, namely, whether the applicant-(a)has the necessary infrastructure like adequate office space, equipments and man-power to effectively discharge his activities;(b)has any past experience in the activities;(c)or any person directly or indirectly connected with him has not been granted registration by the Board under the Act;(d)fulfils the capital adequacy requirement specified in regulation 7;(e)is subjected to any disciplinary proceedings under the Act;(f)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.(g)[ is a fit and proper person.] [Inserted by S.O. 15(E), dated 5.1.1998]
