Securities And Exchange Board Of India - Subsection
Section 2(1) in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996
(1)In these regulations, unless the context otherwise requires,-(a)"Act" means the Securities and Exchange Board of India Act, 1992 (15 of 1992);(b)"Depositories Ordinance" means the Depositories Ordinance, 1996 (17 of 1996);(c)"enquiry officer" means any person authorised by the Board under Regulation 66;(d)"Form" means any of the forms specified in the First Schedule;(e)"inspecting officer" means any person authorised by the Board under regulation 59;(f)"Schedule" means any of the Schedules annexed to these regulations;(g)"sponsor" means any person or persons who, acting alone or in combination with another person proposes to establish a depository and undertakes to perform the obligations of a sponsor under these regulations.[Explanation - [Inserted by S.O. 1160(E), dated 26.12.2000] Any person who acting alone or in combination with others holds not less than 51% of the share capital of the depository as a sponsor and undertakes to perform the obligation under these regulations shall be deemed to be a sponsor for the purpose of these Regulations.
