Securities And Exchange Board Of India - Subsection
Section 9(1) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008
(1)Any certificate granted by the Board to an intermediary shall be subject to the following conditions, namely :-(a)where the intermediary proposes to change its status or constitution, it shall obtain prior approval of the Board for continuing to act as an intermediary after such change in status or constitution;(b)it shall pay the applicable fees in accordance with the relevant regulations;(c)it shall abide by the provisions of the securities laws and the directions, guidelines and circulars as may be issued thereunder;(d)it shall continuously comply with the requirements of Regulation 4;(e)it shall meet the eligibility criteria and other requirements specified in these regulations and the relevant regulations;Provided that the Board may impose other conditions as it may deem fit in the interest of investors or orderly development of the securities market or for regulation of the working of the intermediary and the intermediary shall comply with such conditions.
