Section 2 in Securities Contracts (Regulation) Rules, 1957
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"form" means a form appended to these rules;(b)"the Act" means the Securities Contracts (Regulation) Act, 1956 (42 of 1956);(c)"Government company" means a company in which not less than fifty-one per cent of the share capital is held by the Central Government or by any State Government or Governments or partly by the Central Government and partly by one or more State Governments ;(d)[ "public" means persons other than - [Inserted by the Securities Contracts (Regulation) (Amendment) Rules, 2010, w.e.f. 04.06.2010.](i)the promoter and promoter group;(ii)subsidiaries and associates of the company.Explanation. - For the purpose of this clause the words "promoter" and "promoter group" shall have the same meaning as assigned to them under the Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009;](da)[ "public sector company" means a body corporate constituted by an Act of Parliament or any State Legislature and includes a government company:] [Inserted by the Securities Contracts (Regulation) (Second Amendment) Rules, 2010, w.e.f. 09.08.2010.](e)[ "public shareholding" means equity shares of the company held by public including shares underlying the depository receipts if the holder of such depository receipts has the right to issue voting instruction and such depository receipts are listed on an international exchange in accordance with the Depository Receipts Scheme, 2014: [Substituted by Notification No. G.S.R. 125(E), dated 25.2.2015 (w.e.f. 21.2.1957.)]Provided that the equity shares of the company held by the trust set up for implementing employee benefit schemes under the regulations framed by the Securities and Exchange Board of India shall be excluded from public shareholding.]
