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FORM
SECURITIES AND EXCHANGE BOARD OF INDIA
(APPEAL TO THE CENTRAL GOVERNMENT) RULES, 1992
(SEE RULE 3)
FORM OF APPEAL
From


(Mention the name and address of the appellant here)

To

    The Secretary to the Government of India,
    Department of Economic Affairs
    Ministry of Finance, North Block
    New Delhi.
Sir,

The appellant name above, begs to prefer this appeal under section 20 of the Securities and Exchange Board of India Act, 1992 (15 of 1992) against Order No. .......... dated ........... passed by the Securities and Exchange Board of India under the said Act, ..... Rules* ...... and Regulation ** ........ on the following facts and grounds.

FACTS

(Mention briefly the facts of the case here. Enclose copy of the order passed by the Board and copies of letters written by the appellant to the Board and copies of other relevant documents, if any).

GROUND

(Mention here the grounds on which the appeal is made).

PRAYER

In the light of what is stated above, the appellant prays that he/she/it may be granted the following relief.

RELIEF SOUGHT

(specify the relief sought)

The amount of Rs. Five Hundred as fees for this appeal has been deposited in ..... vide receipt No. ............ dated ...................

Place:
Date: 		(Signature of the Appellant or
his authorised representative)

List of documents attached:

(Signature of the Appellant or
his authorised representative)

    * Indicate the relevant rule.

    ** Indicate the relevant regulation.

[Issued by the Ministry of Finance, Department of Economic Affairs vide Notification under F.N.20/21/SE-92 dated 2-4-1993; Published in Part II, Section 3(1) of Gazette of India, Extraordinary dated 2-4-1993]

Notification issued under rule 29(b)

Appointment of authorised representatives by SEBI - Notification No.LE/101/5/93, dated 18th August, 1993

In pursuance of clause (b) of rule 2 of the Securities and Exchange Board of India (Appeal to the Central Government) Rules, 1992, the Board hereby appoints its Executive Directors and General Counsel, and any other officer of the Board authorise by such Directors or Counsel to act on their behalf, as the authorised representative for the purposes of the said clause.