Section 54 in The Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012
54. What are the names, qualifications and expertise of your key management personnel?
Form B[See regulation 9 and 12]The Securities and Exchange Board of IndiaNo. ....................................The Securities and Exchange Board of India, having considered the application for grant of recognition/renewal of recognition under regulation 4/regulation 12 of the Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012 by.............................. (name and address of clearing corporation) and being satisfied that it would be in the interest of the trade, in the interest of securities market and also in the public interest so to do, hereby grants, in exercise of the powers conferred by section 4 read with sub-section (4) of section 8A of the Securities Contracts (Regulation) Act, 1956, recognition to the said clearing corporation for ................... year/years ending ......................20 ....... subject to the conditions stated herein below or as may be prescribed or imposed hereafter.Seal of the BoardDate:Place: MumbaiSignature of Officer
