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THE GAZETTE OF INDIA *** G S R .436 (E) In exercise of the powers conferred by section
29 of the Securities and Exchange Board of India, Act 1992, (15 of 1992) the
Central Government hereby makes the following rules, namely :- Short title and commencement 1.
(1) These rules may be called the Securities and Exchange Board of India
(Registrars to an Issue and Share Transfer Agents) Rules, 1993. (2)
They shall come into force on the date of their publication in the Official
Gazette. Definitions 2.
In these rules, unless the context otherwise requires - (a) "Act" means the Securities and Exchange Board
of India, Act 1992 (15 of 1992); (b)
"body corporate" means a body corporate as defined in clause (7) of section
2 of the Companies Act, 1956; ( 1 of 1956); (c)
"certificate" means a certificate of registration granted or renewed
by the Board under the regulations; (d)
"issue" means an offer of sale or purchase of securities by any body
corporate or by any other person or group of persons on its or his or their
behalf, as the case may be, to or from, the public, or, the holders of
securities of such body corporate or person or group of persons; (e)
"registrar to an issue" means the person appointed by a body
corporate or any person or group of persons to carry on the following
activities on its or his or their behalf, namely :- (i) collecting applications from investors in respect of an
issue; (ii)
keeping a proper record of applications and monies received from investors or
paid to the seller of the securities; and (iii)
assisting body corporate or person or group of persons in: (a) determining the basis of allotment of securities in
consultation with the stock exchange; (b)
finalising of the list of persons entitled to allotment of securities; (c)
processing and despatching allotment letters, refund orders or certificates and
other related documents in respect of the issue; (f) "regulations" means the Securities and
Exchange Board of India (Registrars to an Issue and Share Transfer Agents)
Regulations, 1993; (g)
"share transfer agent" means- (i) any person, who on behalf of any body corporate
maintains the record of holders of securities issued by such body corporate and
deals with all matters connected with the transfer and redemption of its
securities; (ii)
a department or division (by whatever name called) of a body corporate
performing the activities referred in sub-clause (i) if, at any time the total
number of the holders of securities issued exceed one lakh; (h) "stock exchange" means a stock exchange which
is for the time being recognised by the Central Government under section 4 of
the Securities Contracts (Regulation) Act, 1956 (42 of 1956). Not to act as
registrars to issue, share transfer agent without registration 3.
No person shall act either as a registrar to an issue or as a share transfer
agent unless he holds a certificate granted by the Board under the regulations :
Provided
that such person may continue to act as registrar to an issue or share transfer
agent if he has made an application for such registration under the proviso to
sub-section (1) of section 12 of the Act till the disposal of such application.
Conditions for grant or renewal of
certificate 4.
(1) The Board may grant or renew a certificate to a registrar to an issue or a
share transfer agent subject to the following conditions namely : (a) in case of any change in the status and constitution, it
or he shall obtain prior permission of the Board to continue to act as registrar
to an issue or share transfer agent; (b)
without prejudice to the obligations under any other law the registrar to an
issue or share transfer agent, shall enter into a valid agreement with the body
corporate or the person or group of persons for or on whose behalf he is buying
or selling or dealing in securities as a registrar to an issue or as a transfer
agent and the said agreement amongst other things may define the allocation of
duties and responsibilities between him and such body corporate or persons or
group of persons, as the case may be; (c)
he pays the amount of fees for registration in the manner provided in the
regulations; (d)
he maintains capital adequacy requirements specified in the regulations at all
times during the period of the certificate or renewal thereof; (e) he shall take adequate steps for redressal of grievances
of the investors within one month of the date of the receipt of the complaints
and he shall keep the Board informed about the number, nature and other
particulars of the complaints received and the manner in which such complaints
have been redressed. *** Rescinded by
Notification N0. SO 1455(E), dated 7.9.2006, w.e.f. 7.9.2006. |
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