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FORM E (see regulations 16) SECURITIES AND EXCHANGE BOARD OF INDIA (DEPOSITORIES AND PARTICIPANTS) REGULATIONS, 1996 APPLICATION FOR GRANT OF CERTIFICATE OF REGISTRATION AS PARTICIPANT SECURITIES AND EXCHANGE BOARD OF INDIA MITTAL COURT, `B' WING, 1st FLOOR NARIMAN POINT, MUMBAI 400 021, INDIA INSTRUCTIONS : This form is meant for use by an applicant for grant of registration as participant. The form should filled in by the applicant and submitted to the depository in which it is acting as participant, who shall forward it, along with all supporting documents to the Board at its head office at Mumbai. This application form should be filled in accordance with the regulations. Application for grant of registration as participant or renewal of such registration, as the case may be, will be considered provided it is complete in all respects. All answers must be typed. Information which needs to be supplied in more detail may be given on separate sheets which should be attached to the application form. The application must be signed and all signatures must be original. The application must be accompanied by an application fee as specified the Second Schedule to these regulations. Every page of the form and every additional sheet must be initialled by the authorised signatory of the applicant. All copies of documents should be attested as true by an authorised notary. 1. Name, address of the registered office, address for correspondence, telephone number(s), fax number(s), telex number(s) of the applicant and the name of the contact person. 2. Please indicate to which of the categories under sub-regulation (a) of regulation 19, the applicant belongs. 3. (a) Date and place of incorporation or establishment and date of commencement of business (enclose certificate of incorporation, memorandum and articles of association or statutory provisions, if any). (b) Details of the activities carried on by the applicant, in India or overseas. (c) Details of affiliates and subsidiaries of the applicant operating in India, and activities carried on by them. (d) Details of registration with the Securities and Exchange Board of India, the Reserve Bank of India or with any regulatory authority overseas of the applicant, and of its affiliates and subsidiaries operating in India. (e) Date of commencement of business in India and overseas (please enclose copies of the Reserve Bank of India's permission, and if applicable copies of approvals from the Central Government to carry on activities mentioned above). (f) Type and number of beneficial owners on whose behalf the applicant proposes to act as participant (Financial Institutions, Mutual Funds, Foreign Institutional Investors, Portfolio Managers, Non Banking Finance Companies, Stock Brokers, Corporates, Individuals, or for own account.) 4. Please give the name and SEBI registration number of the depository in which the applicant is to act as participant. 5. Please indicate the names and SEBI registration numbers of all other depositories in which the applicant is acting as participant and the applicant's SEBI registration number as participants in such depositories. 6. Please state whether the applicant, his partner, director or principal officer is involved in any litigation connected with the securities market which has an adverse bearing on the business of the applicant; or has at any time been convicted for any moral turpitude or at any time has been found guilty of any economic offence. 7. Please also state whether there has been any instance of violation or non-adherence to the securities laws, code of ethics/conduct, code of business rules, for which the applicant, or its parent or holding company or affiliate may have been subject to economic, or criminal, liability, or suspended from carrying out its operations, or the registration revoked temporarily. 8. Please indicate the net worth and paid up capital in Rs. Crore as per the latest audited financial statements of the applicant (enclose copy). 9. Please indicate services that the applicant is already providing to beneficial owners on whose behalf the applicant proposes to act as participant, and services proposed to be provided to beneficial owners. 10. Please provide the following details regarding staff involved in activities as participant. (i) organisation structure; (ii) experience and background of key personnel. 11. Please provide the following details regarding safekeeping and security systems and procedures: (i) risk control and operations manuals (enclose copies); (ii) give details of independent internal control mechanisms for monitoring, evaluation and review of accounting, and reporting systems and procedures. 12. Please provide the following details regarding automatic data processing systems and record keeping: (i) details of hardware, software and communications systems, their capability, function and location; (ii) details of data storage and back up procedures and sites, their capability, function and location; (iii) details of disaster recovery systems and procedures. 13. Details of insurance cover to be taken up. 14. Please indicate the applicant's shareholding for each depository in which it has such shareholding and whether any shareholding is proposed to be acquired in the depository through which this application is being made. 15. Please enclose a copy of an undertaking from the depository in which the applicant is to act as participant that (a) the applicant is eligible to act as participant in the depository through which this application is being submitted to SEBI, and meets with the eligibility criteria for participants specified in these regulations and in the depository's bye-laws; (b) the applicant has adequate automatic data processing systems, adequate and competent staff, risk management systems, procedures and manuals, disaster recovery procedures, secure data storage and off site back up facilities, adequate communications links and insurance; to enable the applicant to fulfil its obligations as participant to the satisfaction of the depository; and (c) the agreement to be entered into between the participant and beneficial owners has been submitted to the depository is in accordance with the depository's bye-laws. 16. Declaration statement (to be given as below). We hereby agree and declare that the information supplied in the application, including the attachment sheets, is complete and true. AND we further agree that, we will notify Securities and Exchange Board of India immediately any change in the information provided in the application. We further agree that we shall comply with, and be bound by the Securities and Exchange Board of India Act, 1992, and Securities and Exchange Board of India (Depositories and Participants) Regulations, 1996, and such other guidelines/instructions which may be announced by the Securities and Exchange Board of India from time to time. We further agree that as a condition of registration, we shall abide by such operational instructions/directives as may be issued by the Securities and Exchange Board of India from time to time. For and on behalf of................................... (Name of the applicant) Authorised signatory .................. ............... (Name) (Signature) Date: Place:

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