Securities And Exchange Board Of India - Subsection
Section 6(2) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995
(2)[(a) A domestic portfolio manager or domestic asset management company shall be eligible to be registered as a foreign institutional investor to manage the funds of sub-accounts; [Inserted by S.O. 180(E), dated 29.2.2008](b)The domestic portfolio manager or domestic asset management company shall make an application in terms of regulations 3, 4 and 5;(c)for the grant of certificate to a domestic portfolio manager the Board shall consider the following:(i)whether the applicant is an approved asset management company or a registered portfolio manager and that the approval or registration is valid;(ii)whether any disciplinary proceeding is pending before the Board against such applicant.]
