Section 6 in Securities and Exchange Board of India (Underwriters) 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 or relating to underwriting and in particular the following, namely, whether the applicant -(a)has the necessary infrastructure like adequate office space, equipments, and manpower to effectively discharge his activities;(b)has any past experience in underwriting or has in his employment minimum two persons who had the experience in underwriting;(c)or any person, directly or indirectly connected with the applicant has not been granted registration by the Board under the Act;(d)fulfils the capital adequacy requirements specified in regulation 7 ;(e)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.(f)[ is a fit and proper person.] [Inserted by S.O. 21(E), dated 5.1.1998]
