Section 7 in Securities and Exchange Board of India {KYC (Know Your Client) Registration Agency} Regulations, 2011
7. Grant of certificate of initial registration.
(1)The Board, on being satisfied that the applicant is eligible, shall send intimation to that effect to the applicant, for the grant of certificate of initial registration, and grant a certificate in the Form as specified in Schedule I.(2)The certificate of initial registration granted under sub-regulation (1) shall be valid for a period of five years from the date of its issue to the applicant.(3)The grant of certificate of initial registration shall be subject to the payment of such fees and in such manner as specified in Schedule II of these regulations.(4)(sic)(5) [ Where the KRA proposes change in control, it shall obtain prior approval of the Board for continuing to act as such after the change.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2022/72, dated 28.01.2022 (w.e.f. 02.12.2011).]
