Section 42 in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999
42. Appeal to the Securities Appellate Tribunal.
- Any person aggrieved by an order of the Board under these Regulations;(a)Suspending a certificate of registration;(b)Cancelling certificate of registration, may prefer an appeal to the Central Government against such order, in accordance with the Securities and Exchange Board of India (Appeal to Central Government) Rules, 1993.First ScheduleForm ASecurities And Exchange Board Of India (Credit Rating Agencies) Regulations, 1999[Regulation 3(3)/ Regulation 8A (3)] [Substituted 'Regulation 3(3)' by Notification No. F.No. LAD-NRO/GN/2011-12/10/21232. dated 5.7.2011 (w.e.f. 7.7.1999).][Application for Grant of Certificate of Initial/ Permanent Registration] [Substituted 'Application For Grant of Certificate/renewal of Certificate' by Notification No. F.No. LAD-NRO/GN/2011-12/10/21232. dated 5.7.2011 (w.e.f. 7.7.1999).] Name of Applicant :Contact Name :Telephone No:Fax No:Instructions For Filling Up Form.- 1. Applicants must submit to the Board a completed application form together with appropriate supporting documents. Supporting documents should be attested as true by a notary public.
