Section 2 in The Credit Information Companies Regulations, 2006
2. Definitions - (1) In these regulations, unless the context otherwise requires,-
(a)"Act" means the Credit Information Companies (Regulation) Act, 2005 (30 of 2005);(b)"collector" means a credit institution, or a credit information company, or a specified user, as the case may be, which collects data, information, or credit information in respect of a borrower, or a client;(c)"commodity exchange" means an association or a company or any other body corporate organising futures trading in commodities for which license has been granted by the Forwards Markets Commission established under the Forward Contract (Regulation) Act, 1952 (74 of 1952);(d)"data management service" means the service of collecting, storing, devising systems for retrieving, collating, analysing and distributing, publishing, disseminating data, information, and providing of other inputs by a credit information company to its members and specified users;(e)"Form" means a form appended to the Schedule to these regulations;(f)"fees" means such amount as is payable by a credit institution, or a credit information company, as the case may be, to a credit information company, towards membership fees or annual fees;(g)"Government Securities" means a security created and issued by the Central Government or a State Government for the purpose of raising a public loan in a form specified in the Public Debt Act, 1944 (18 of 1944) and the Government Securities as included in the definition of securities in the Securities Contracts (Regulation) Act, 1956 (42 of 1956);(h)"Insurance Regulatory and Development Authority" means the Insurance Regulatory and Development Authority established under section 3 of the Insurance Regulatory and Development Authority Act, 1999 (41 of 1999);(i)"Securities" means securities as defined in clause (h) of section 2 of the Securities Contracts (Regulation) Act, 1956 (42 of 1956);(j)"Securities and Exchange Board of India" means the Securities and Exchange Board of India established under section 3 of the Securities Exchange Board of India Act 1992 (15 of 1992);(k)"Telecom Regulatory Authority of India" means the Telecom Regulatory Authority of India established under section 3 of Telecom Regulatory Authority of India Act, 1997 (24 of 1997);(l)"trading member" means and include a member, a broker or a stock broker, who has been admitted as such by National Stock Exchange or Bombay Stock Exchange and who holds a registration certificate as a stock broker from the Securities and Exchange Board of India;(2)Words and expressions used in these regulations and not defined herein but defined in the Act, or the rules shall have the same meanings respectively assigned to them in the Act or the rules.
