Section 36 in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996
36. Publication of order of suspension or cancellation.-
The order of suspension or cancellation of certificate passed under Regulation 35 may be published by the Board in two newspapers.Action against intermediaries.-The Board may initiate action for suspension or cancellation of registration of an intermediary holding a certificate in the performance of its functions or fails to comply with its obligations under these regulation:Provided that no such certificate of registration shall be suspended or cancelled unless the procedure specified in the regulations applicable to such intermediary is complied with.Appeal to the Central Government.-Any person aggrieved by an order of the Board under these regulations may prefer an appeal to the Securities Appellate Tribunal in accordance with Section 15T of the Act.FIRST SCHEDULE-FORMFORM ASecurities and Exchange Board of India (Venture Capital Funds) Regulations, 1996(See regulation 3)Application For Grant Of Certificate Of Registration As Venture Capital FundSecurities And Exchange Board Of India Mittal Court, `b' Wing, 1st Floor Nariman Point, Mumbai 400 021 - IndiaInstructions(i)This form is meant for use by the company or trust (hereinafter referred to as the applicant) for application for grant of certificate of registration as venture capital fund.(ii)The applicant should complete this form, and submit it, along with all supporting documents to the Board at its head office at Mumbai.(iii)This application form should be filled in accordance with these regulations.(iv)The application shall be considered by the Board provided it is complete in all respects.(v)All answers must be legible.(vi)Information which needs to be supplied in more detail may be given on separate sheets which should be attached to the application form.(vii)The application must be signed and all signatures must be original.(viii)The application must be accompanied by an application fee as specified in the Second Schedule to these regulations.
