Securities And Exchange Board Of India - Subsection
Section 32(2) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018
(2)The depository shall forward to the Board the application in Form F of the First Schedule as early as possible, but not later than thirty days along with its recommendations and certifying that the participant complies with the eligibility criteria including adequate infrastructure as provided for in these regulations and the bye-laws of the depository.
