Section 14 in Securities and Exchange Board of India (Central Database of Market Participants) Regulations, 2003
14. Criteria to determine specified intermediaries, specified listed companies and specified investors.
- For the purposes of specifying the intermediaries, listed companies or investors under sub-regulation (1) of regulation 4 or regulation 5 or sub-regulation (1) of regulation 6, the Board may take into consideration the following factors :(a)with regard to intermediaries or other entities-their kind and the nature of functions performed by them, their networth and other similar factors;(b)with regard to listed companies or companies which intend to get their securities listed-their paid up capital, the number of their public shareholders, the volume of trading in their securities, the proposed issue size and other similar factors; and,(c)with regard to investors - the quantum of investment made by them in the securities of any listed company or their volume of trading in securities in a particular financial year.
