Securities And Exchange Board Of India - Subsection
Section 7(2) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008
(2)Any application for grant of certificate :-(a)which is not complete in all respects and does not conform to the requirements in Form A and the requirements specified in the relevant regulation;(b)which does not contain such additional information as required by the Board;(c)which is incorrect, false or misleading in nature;(d)where the applicant is not in compliance with the eligibility requirements as set out under these regulations or the relevant regulations;(e)where the applicant is not a 'fit and proper person' as stated in Schedule II;(f)where the principal officer does not have the requisite qualification or experience as required under the relevant regulations;shall be rejected by the Board for reasons to be recorded by the Board in writing.
