Section 6(2)(c) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 6(2)(c) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995

(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.]