Section 14(3) in The Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012
(3)Every recognised clearing corporation shall achieve a minimum networth of three hundred crore rupees within a period of three years from the date of recognition granted under these regulations:Provided that the Board may, upon an application made by the recognised clearing corporation, extend the time specified above in the interest of the securities market.
