Order against M/s. First National Securities (India) Ltd. 

Dr. T. C. Nair, Whole Time Member, SEBI has passed an order dated  June 13, 2007, against  M/s. First National Securities (India) Ltd., debarring them from accessing the capital market and dealing in securities directly or indirectly for a period of one month in the matter of M/s. Media Video Ltd.

M/s. First National Securities (India) Ltd., has been found guilty of violating the provisions of Code of Conduct as prescribed in Clause A(1) and (2) of              Schedule II prescribed under Regulation 7 of SEBI (Stock Brokers and Sub Brokers) Regulations, 1992, by non exercise of due care and diligence in the performance of its activities as a registered intermediary with SEBI.

 The full text of the above order is available on the website: www.sebi.gov.in

 Mumbai

 June 18, 2007