भारतीय प्रतिभूति और विनिमय बोर्ड (साख निर्धारण एजेंसियां) (संशोधन) विनियम, 2006

सितम्बर 07, 2006
|
विनियम

THE GAZETTE OF INDIA

EXTRAORDINARY

PART II SECTION 3 - SUB-SECTION (ii)

PUBLISHED BY AUTHORITY

SECURITIES AND EXCHANGE BOARD OF INDIA

NOTIFICATION

Mumbai, the 7th September, 2006

SECURITIES AND EXCHANGE BOARD OF INDIA

(CREDIT RATING AGENCIES) (AMENDMENT) REGULATIONS, 2006

 

S.O.No. 1454 (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 (Credit Rating Agencies) Regulations, 1999, namely: -

1.      These Regulations may be called the Securities and Exchange Board of India (Credit Rating Agencies) (Amendment) Regulations, 2006.

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 (Credit Rating Agencies) Regulation, 1999: -

(i)   in regulation 10, after sub regulation (1), the following sub-regulation shall be inserted, namely:-

            “(1A)    An application for renewal of certificate of registration made under sub-regulation (1) shall be accompanied by a non refundable application fee as specified in the Second Schedule.”

(ii)  in the Second Schedule, for Part A, the following Part shall be substituted, namely:-

“PART A

                                           AMOUNT TO BE PAID AS FEES                              (Rs.)

Application fee                                                                                                 50,000/-

Registration fee for grant of certificate                                                         5,00,000/-

Renewal fees                                                                                              10,00,000/-”

                                                           

 

 

M. DAMODARAN

CHAIRMAN

F.No. SEBI\LAD\DOP\ 0709 \2006

 

Footnote

  1. The principal regulations, SEBI (Credit Rating Agencies) Regulations, 1999 were issued under S.O. No. 547 (E) dated July 7, 1999 published in the Gazette of India.
  2. SEBI (Credit Rating Agencies) Regulations, 1999 were subsequently amended on-

(a)      March 28, 2000 by SEBI (Appeal to Securities Appellate Tribunal) (Amendment) Regulations, 2000 published in Official Gazette vide no. S.O. No. 278(E).

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

(c)      September 27, 2002 by SEBI (Procedure for Holding Enquiry by Enquiry Officer and Imposing Penalty) Regulations, 2002 vide No. S.O. No. 1045 (E).

(d)      February 19, 2003 by SEBI (Credit Rating Agencies) (Amendment) Regulations, 2003 vide S.O. No. 203 (E).

(e)      October 1, 2003 by by SEBI (Credit Rating Agencies) (Second Amendment) Regulations, 2003 vide S.O. No. 1160 (E).

(f)        March 10, 2004 by SEBI (Criteria for Fit and Proper Person) Regulations, 2004 vide S. O. No. 398 (E).