Securities And Exchange Board Of India - Subsection
Section 2(1) in Securities And Exchange Board Of India (Ombudsman) Regulations, 2003
(1)In these regulations, unless the context otherwise requires,-(a)"Act" means the Securities and Exchange Board of India Act, 1992 (15 of 1992);(b)"award" means a finding in the form of direction or an order of an Ombudsman given in accordance with these regulations;(c)"authorised representative" means a person duly appointed and authorised by a complainant or any other party to the complaint to act on his behalf and represent him in the proceedings before the Ombudsman;(d)"Board" means the Securities and Exchange Board of India established under section 3 of the Act;(e)"Chairman" means Chairman of the Board;(f)"complaint" means a representation in writing containing a grievance as specified in regulation 13 of these regulations;(g)"complainant" means any investor who lodges complaint with the Ombudsman and includes an investors association recognised by the Board.(h)"intermediary" means and includes a person referred to in section 12 of the Act;(i)"investor" means a person who invests or buys or sells or deals in securities;(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 recognised stock exchange;(k)"member" means a member of the Board and includes the Chairman;(l)"Ombudsman" means any person appointed under regulation 3 of these regulations and unless the context otherwise requires, includes Stipendiary Ombudsman;(m)"securities" means Securities as defined in clause (h) of section 2 of the Securities Contracts (Regulation) Act,1956 (42 of 1956);(n)"Stipendiary Ombudsman" means a person appointed under regulation 9 for the purpose of acting as ombudsman in respect of a specific matter or matters in a specific territorial jurisdiction and for which he may be paid such expenses, honorarium or sitting fees as may be determined by the Board from time to time.
