S.O. No. 1077 (E). In exercise of the powers conferred by sub-regulations (1) and (3) of regulation 6 of the Securities and Exchange Board of India (Central Database of Market Participants) Regulations, 2003 (hereinafter referred to as ‘the said Regulations’) and having considered the factors mentioned in clause (c) of regulation 14, the Board hereby specifies –

1. all resident investors not being bodies corporate who enter into any securities market transaction (including any transaction in the primary market or secondary market in any listed securities and any transaction in units of mutual funds or collective investment schemes) of value of one lakh rupees or more, as ‘specified investors’ for the purposes of clause (v) of sub-regulation (1) of regulation 2 of the said Regulations;
2. the 31^st day of March 2005 as the notified date for the purposes of sub-regulation (1) of regulation 6 of the said Regulations for the specified investors mentioned in clause (a) above;
3. foreign institutional investors, sub-accounts and foreign venture capital investors as ‘specified investors’ for the purposes of clause (v) of sub-regulation (1) of regulation 2 of the said Regulations;
4. the 31^st day of March 2005 as the notified date for the purposes of sub-regulation (3) of regulation 6 of the said Regulations for specified investors mentioned in clause (c) above;

Explanation: For the purposes of clause (a), ‘resident investors’ shall mean such investors as are ‘persons resident in India’ within the meaning of clause (v) of section 2 of the Foreign Exchange Management Act, 1999.

F.No. SEBI/LAD/DOP/ 281004 /2004