Securities And Exchange Board Of India - Subsection
Section 35(a) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018
(a)the applicant belongs to one of the following categories, -(i)a public financial institution as defined in section 2(72) of the Companies Act, 2013;(ii)a bank included for the time being in the Second Schedule to the Reserve Bank of India Act, 1934 (2 of 1934);(iii)a foreign bank operating in India with the approval of the Reserve Bank of India;(iv)a State Financial Corporation established under the provisions of section 3 of the State Financial Corporations Act, 1951 (63 of 1951);(v)an institution engaged in providing financial services, promoted by any of the institutions mentioned in sub-clauses (i), (ii), (iii) and (iv), jointly or severally;(vi)a custodian of securities who has been granted a certificate of registration by the Board under sub-section (1A) of section 12 of the Act;(vii)a clearing corporation or a clearing house of a stock exchange;(viii)a stock broker who has been granted a certificate of registration by the Board under sub-section (1) of section 12 of the Act :
