Section 3(2) in The Securities Contracts (Regulation) Act, 1956
(2)Every application under sub-section (1) shall contain such particulars as may be prescribed, and shall be accompanied by a copy of the bye-laws of the stock exchange for the regulation and control of contracts and also a copy of the rules relating in general to the constitution of the stock exchange and in particular, to—(a)the governing body of such stock exchange, its constitution and powers of management and the manner in which its business is to be transacted;(b)the powers and duties of the office bearers of the stock exchange;(c)the admission into the stock exchange of various classes of members, the qualifications for membership, and the exclusion, suspension, expulsion and re-admission of members therefrom or thereinto;(d)the procedure for the registration of partnerships as members of the stock exchange in cases where the rules provide for such membership; and the nomination and appointment of authorised representatives and clerks.
