Section 6 in Securities and Exchange Board of India (Research Analysts) Regulations, 2014
6. Consideration of application and eligibility criteria.
- For the purpose of the grant of certificate the Board shall take into account all matters which are relevant to the grant of certificate of registration and in particular the following, namely:-(i)whether the applicant is an individual or a body corporate or limited liability partnership firm;(ii)whether in case the applicant is an individual, he is appropriately qualified and certified as specified in regulation 7;(iii)whether in case the applicant is a body corporate, the individuals employed as research analyst are qualified and certified as specified in regulation 7;(iv)whether in case the applicant is a partnership firm or a limited liability partnership, partners engaged in issuance of research report or research analysis are qualified and certified as specified in regulation 7;(v)whether in case the applicant is a research entity, the individuals employed as research analyst are qualified and certified as specified in regulation 7;(vi)whether the applicant fulfills the capital adequacy requirements as specified in regulation 8;(vii)whether the applicant, individuals employed as research analyst and partners of the applicant, if any, are fit and proper persons based on the criteria as specified in Schedule II of the Securities and Exchange Board of India (Intermediaries) Regulations, 2008;(viii)whether the applicant has the necessary infrastructure to effectively discharge the activities of research analyst;(ix)whether the applicant or any person directly or indirectly connected with the applicant has in the past been refused certificate by the Board and if so, the grounds for such refusal;(x)whether any disciplinary action has been taken by the Board or any other regulatory authority against the applicant or any person directly or indirectly connected to the applicant under the respective Act, rules or regulations made thereunder.
