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PRELIMINARY (2) These regulations shall come into force on the date of their publication in the Official Gazette. Definitions 2. In these regulations, unless the context otherwise requires:- [(a) `clearing corporation or clearing house� means the clearing corporation or clearing house of a recognised stock exchange to clear and settle trades in securities." (aa) `clearing member� means a member of a clearing corporation or clearing house of the derivatives exchange or derivatives segment of an exchange, who may clear and settle transactions in securities.]1 [(aaa)] "enquiry officer" means any officer of the Board, or any other person,having experience in dealing with the problems relating to the securities market, who is appointed by the Board under Chapter VI;2 (b) "form" means a form specified in Schedule I; (c) "inspecting authority" means one or more persons appointed by the Board to exercise powers conferred under Chapter V of these regulations; (d) "regulations" means Securities and Exchange Board of India (Stock-brokers and Sub- brokers) Regulations, 1992; (e) "rules" means Securities and Exchange Board of India (Stock- brokers and Sub-brokers) Rules, 1992; (f)"Securities Contracts (Regulation) Act" means the Securities Contracts (Regulation) Act, 1956 (42 of 1956);. (g) "small investor" means any investor buying or selling securities on a cash transaction for a market value not exceeding rupees fifty thousand in aggregate on any day as shown in a contract note issued by the stock-broker. [(ga) `trading member� means a member of the derivatives exchange or derivatives segment of a stock exchange and who settles the trade in the clearing corporation or clearing house through a clearing member;]3 (h) All other words and expressions occurring in these
regulations shall bear the same meaning as in the Act and the rules.
1New clauses inserted by the Securities and Exchange Board of India (Stock Brokers & Sub Brokers) (Amendment ) Regulations, 2000 vide Notification No. S.O 234 (E) dated 14.3.2000 2Earlier clause (a) renumbered as (aaa) by the Securities and Exchange Board of India (Stock Brokers & Sub Brokers) (Amendment ) Regulations, 2000 vide Notification No. S.O 234 (E) dated 14.3.2000 3New clause (ga) inserted by the Securities and Exchange Board of India (Stock Brokers & Sub Brokers) (Amendment ) Regulations, 2000 vide Notification No. S.O 234 (E) dated 14.3.2000 |
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