Section 8 in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995
8. [Validity of certificate.- [Inserted by Not. No. F.No. LAD-NRO/GN/2008/10/126204, dated 22.5.2008]
(1)Subject to the compliance of the provisions of the Act, these regulations, the circulars issued thereunder and the obligation to pay fees as specified in these regulations,-(a)any registration granted by the Board shall be permanent unless suspended or cancelled by the Board;(b)any registration already granted by the Board prior to the commencement of the Securities and Exchange Board of India (Foreign Intuitional Investors) (Amendment) Regulations, 2008 shall be deemed to be permanent, unless suspended or cancelled by the Board.(2)A foreign institutional investor or a sub-account, having a certificate referred to in clause (b) of sub-regulation (1) shall file information in Form A or Form AA, as the case may be, at least three months prior to the expiry of period of certificate or within three months from such commencement, whichever is later.(3)A foreign institutional investor or a sub account may surrender the certificate of registration granted to it by the Board.(4)While accepting a surrender of registration, the Board may impose such conditions upon the foreign institutional investor or the sub account as it deems fit.]
