Securities And Exchange Board Of India - Subsection
Section 19(c) in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996
(c)the applicant has adequate infrastructure, systems, safeguards and trained staff to carry on activity as a participant; and(cc)[ the applicant is a fit and proper person.] [Inserted by S.O. 18(E), dated 5.1.1998]
