Section 32 in Securities and Exchange Board of India (Custodian) Regulations, 1996
32. Publication of order of suspension or cancellation.
-The order of suspension or cancellation of certificate passed under sub-regulation (3) of Regulation 30 shall be published by the Board in at least two daily newspapers.FIRST SCHEDULE-FORMS[See regulation 2(h)]FORM ASECURITIES AND EXCHANGE BOARD OF INDIA [custodian] [Substituted 'custodian of securities' by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).] REGULATIONS, 1996(See Regulation 3(3))APPLICATION FOR GRANT OF CERTIFICATE OF REGISTRATION AS [custodian] [Substituted 'custodian of securities' by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).]SECURITIES AND EXCHANGE BOARD OF INDIA MITTAL COURT, 'B' WING, 1ST FLOOR NARIMAN POINT, MUMBAI 400021 - INDIAINSTRUCTIONS:i. This form is meant for use by the applicant for application for grant of certificate of registration as [custodian] [Substituted 'custodian of securities' by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).].ii. The applicant should complete this form, and submit it, along with all supporting documents to the Board at its head office at Mumbai.iii. This application form should be filled in accordance with the SEBI [custodian] [Substituted 'custodian of securities' by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).] Regulations, 1996.iv. The application will be considered by the Board provided it is complete in all respects.v. All answers must be typed.vi. Information which needs to be supplied in more detail may be given on separate sheets which should be attached to the application form.vii. The application must be signed and all signatures must be original.viii. The application must be accompanied by an application fee as specified in the Second Schedule to the SEBI [custodian] [Substituted 'custodian of securities' by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).] Regulations, 1996.ix. Every page of the form and every additional sheet must be initialled by the authorised signatory of the applicant.x. All copies of documents should be attested as true by an authorised notary.
