Securities And Exchange Board Of India - Subsection
Section 3(2) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008
(2)The stock exchange, the clearing corporation, the depository or the specified self-regulatory organization, as the case may be, shall examine the eligibility of the applicant in terms of these regulations, relevant regulations and the rules, regulations or bye-laws of the concerned stock exchange, clearing corporation, depository or the self regulatory organization and forward the application with the application fees to the Board along with its recommendation as early as possible but not later than thirty days of receipt of the complete application with the specified application fees.
