THE GAZETTE OF INDIA

EXTRAORDINARY

PART ЦII Ц SECTION 3 Ц SUB SECTION (ii)

PUBLISHED BY AUTHORITY

SECURITIES AND EXCHANGE BOARD OF INDIA

NOTIFICATION

Mumbai, the 10^th June, 2004

Securities and Exchange Board of India

(Depositories and Participants) (Amendment) Regulations, 2004

S.O. 696(E).- In exercise of the powers conferred by section 30 of the Securities and Exchange Board of India Act, 1992 (15 of 1992), the Board hereby makes the following Regulations to further amend the Securities and Exchange Board of India (Depositories and Participants) Regulations, 1996, namely :-

1. These Regulations may be called the Securities and Exchange Board of India (Depositories and Participants) (Amendment) Regulations, 2004.

2. They shall come into force on the date of their publication in the Official Gazette.

3. In the Securities and Exchange Board of India (Depositories and Participants) Regulations, 1996:

(i) in Regulation 28, after the existing clause (b), the following clause (c) shall be inserted, namely:а

У (c) ааany other security as may be specified by the Board from time to time, by way of a notification in the Official Gazette and subject to such conditions as it may deem fit to impose.Ф

G.N. BAJPAI

CHAIRMAN

SECURITIES AND EXCHANGE BOARD OF INDIA

F.No. SEBI\LAD\DOP\11988\2004

Footnotes:

1. The principal regulations, Securities and Exchange Board of India (Depositories and Participants) Regulations, 1996 was published in the Gazette of India, Part II on May 16, 1996 vide S.O. No. 345(E).

2. The Securities and Exchange Board of India (Depositories and Participants)а Regulations, 1996, аwere subsequently amended on: Ц

(a) On February 7, 1997 by SEBI (Depositories and Participants) (Amendment) Regulations, 1997 vide S.O. No. 91(E).

(b) On September 5, 1997 by SEBI (Depositories and Participants) (Second Amendment) Regulations, 1997 vide S.O. No. 640(E).

(d) On January 21, 1998 by SEBI (Depositories and Participants) (Second Amendment) Regulations, 1998 vide S.O. No. 76(E).

(e) On May 20, 1999 by SEBI (Depositories and Participants) (Amendment) Regulations, 1999 vide S.O. No. 357(E).

(f) On July 7, 1999 by SEBI (Depositories and Participants) (Second Amendment) Regulations, 1999 vide S.O. No. 546(E).

(g) On September 21, 1999 by SEBI (Depositories and Participants) (Third Amendment) Regulations, 1999 vide S.O. No. 775(E).

(h) On December 26, 2000 by SEBI (Depositories and Participants) (Amendment) Regulations, 2000 vide S.O. No. 1160(E).

(i) On May 29, 2001 by SEBI (Investment Advice by Intermediaries) (Amendment) Regulations, 2001 vide S.O. No. 476(E).

(j) On September 27^th, 2002 by SEBI (Procedure for holding Enquiry by Enquiry Officer and Imposing Penalty) Regulations, 2002 vide S.O. No. 1045(E).

(k) On June 16, 2003 by SEBI (Depositories and Participants) (Amendment) Regulations, 2003 vide S.O. No. 696(E).

(l) On September 2, 2003 by SEBI (Depositories and Participants) (Second Amendment) Regulations, 2003 vide S.O. No. 1006(E).

(m) On October 1, 2003 by SEBI (Depositories and Participants) (Third Amendment) Regulations, 2003 vide S.O. No. 1156(E).

(n) On March 10^th, 2004 by SEBI (Criteria for fit and proper person) Regulations, 2004 vide S.O. No. 398(E).

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THE GAZETTE OF INDIA EXTRAORDINARY PART ЦII Ц SECTION 3 Ц SUB SECTION (ii) PUBLISHED BY AUTHORITY SECURITIES AND EXCHANGE BOARD OF INDIA NOTIFICATION Mumbai, the 10^th June, 2004 Securities and Exchange Board of India (Depositories and Participants) (Amendment) Regulations, 2004 S.O. 696(E).- In exercise of the powers conferred by section 30 of the Securities and Exchange Board of India Act, 1992 (15 of 1992), the Board hereby makes the following Regulations to further amend the Securities and Exchange Board of India (Depositories and Participants) Regulations, 1996, namely :- 1. These Regulations may be called the Securities and Exchange Board of India (Depositories and Participants) (Amendment) Regulations, 2004. 2. They shall come into force on the date of their publication in the Official Gazette. 3. In the Securities and Exchange Board of India (Depositories and Participants) Regulations, 1996: (i) in Regulation 28, after the existing clause (b), the following clause (c) shall be inserted, namely:а У (c) ааany other security as may be specified by the Board from time to time, by way of a notification in the Official Gazette and subject to such conditions as it may deem fit to impose.Ф G.N. BAJPAI CHAIRMAN SECURITIES AND EXCHANGE BOARD OF INDIA F.No. SEBI\LAD\DOP\11988\2004 Footnotes: 1. The principal regulations, Securities and Exchange Board of India (Depositories and Participants) Regulations, 1996 was published in the Gazette of India, Part II on May 16, 1996 vide S.O. No. 345(E). 2. The Securities and Exchange Board of India (Depositories and Participants)а Regulations, 1996, аwere subsequently amended on: Ц (a) On February 7, 1997 by SEBI (Depositories and Participants) (Amendment) Regulations, 1997 vide S.O. No. 91(E). (b) On September 5, 1997 by SEBI (Depositories and Participants) (Second Amendment) Regulations, 1997 vide S.O. No. 640(E). (c) On January 5, 1998 by SEBI (Depositories and Participants) (Amendment) Regulations, 1998 vide S.O. No. 18(E). (d) On January 21, 1998 by SEBI (Depositories and Participants) (Second Amendment) Regulations, 1998 vide S.O. No. 76(E). (e) On May 20, 1999 by SEBI (Depositories and Participants) (Amendment) Regulations, 1999 vide S.O. No. 357(E). (f) On July 7, 1999 by SEBI (Depositories and Participants) (Second Amendment) Regulations, 1999 vide S.O. No. 546(E). (g) On September 21, 1999 by SEBI (Depositories and Participants) (Third Amendment) Regulations, 1999 vide S.O. No. 775(E). (h) On December 26, 2000 by SEBI (Depositories and Participants) (Amendment) Regulations, 2000 vide S.O. No. 1160(E). (i) On May 29, 2001 by SEBI (Investment Advice by Intermediaries) (Amendment) Regulations, 2001 vide S.O. No. 476(E). (j) On September 27^th, 2002 by SEBI (Procedure for holding Enquiry by Enquiry Officer and Imposing Penalty) Regulations, 2002 vide S.O. No. 1045(E). (k) On June 16, 2003 by SEBI (Depositories and Participants) (Amendment) Regulations, 2003 vide S.O. No. 696(E). (l) On September 2, 2003 by SEBI (Depositories and Participants) (Second Amendment) Regulations, 2003 vide S.O. No. 1006(E). (m) On October 1, 2003 by SEBI (Depositories and Participants) (Third Amendment) Regulations, 2003 vide S.O. No. 1156(E). (n) On March 10^th, 2004 by SEBI (Criteria for fit and proper person) Regulations, 2004 vide S.O. No. 398(E).