Securities And Exchange Board Of India - Subsection
Section 2(e) in Securities and Exchange Board of India (Custodian) Regulations, 1996
(e)[ "custodial services" in relation to securities [or goods] [Substituted by Notification No. 11/LC/GN/15/2008/130775, dated 4.7.2008.] of a client or gold or gold related instruments held by a mutual fund or title deeds of real estate assets held by a real estate mutual fund scheme in accordance with the Securities and Exchange Board of India (Mutual Funds) Regulations, 1996 means, [the] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).] safekeeping of such securities [or goods] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).] or gold or gold related instruments or title deeds of real estate assets and providing services incidental thereto, and includes -(i)maintaining accounts of securities [or goods] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).] or gold or gold related instruments or title deeds of real estate assets of a client;(ii)collecting the benefits or rights accruing to the client in respect of securities [or goods] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).] or gold or gold related instruments or title deeds of real estate assets;(iii)keeping the client informed of the actions taken or to be taken by the issuer of securities, having a bearing on the benefits or rights accruing to the client; and(iiia)[ keeping the client informed of the actions taken or to be taken with respect to the goods held on its behalf;] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).](iv)maintaining and reconciling records of the services referred to in sub-clauses (i) to [(iiia)] [Substituted by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996)].]
