Letter of Representation for Depository Participants
To
Securities and Exchange Board of India
Mittal Court, ‘B’ Wing
Nariman Point
Mumbai 400 021
Dear Sir,
Sub: Surrender of Certificate of Registration as Depository Participant, _______of M/s. _______, Registration No. .
1. We hereby surrender our certificate of registration as Depository Participant.
2. We enclose the original certificate of registration (or indemnity in case the certificate is lost or stolen) for cancellation.
3. We hereby confirm that:
*4. We hereby request SEBI to dispense with the procedure laid down in Regulation 16(1) of the SEBI (Procedure for Holding Enquiry by Enquiry Officer and Imposing Penalty) Regulations, 2002 while processing our request for surrender of certificate of registration.
Thanking you,
Yours faithfully,
Name:
(Whole time/Managing Director/Principal Officer)
* Please strike off, if not applicable.
Letter of Representation for Banker to an Issue
To,
Securities and Exchange Board of India
Mittal Court, ‘B’ Wing
Nariman Point
Mumbai 400 021
Dear Sir,
Sub: Surrender of Certificate of Registration as Banker to an Issue of , Registration No. .
1. We hereby surrender our certificate of registration as Banker to an Issue.
2. We enclose the original certificate of registration (or indemnity in case the certificate is lost or stolen) for cancellation.
3. We hereby confirm that:
*4. We hereby request SEBI to dispense with the procedure laid down in Regulation 16(1) of the SEBI (Procedure for Holding Enquiry by Enquiry Officer and Imposing Penalty) Regulations, 2002 while processing our request for surrender of certificate of registration.
Thanking you,
Yours faithfully,
Name:
(Whole time/Managing Director/Principal Officer)
* Please strike off, if not applicable.
Letter of Representation for Debenture Trustee
To,
Securities and Exchange Board of India
Mittal Court, ‘B’ Wing
Nariman Point
Mumbai 400 021
Dear Sir,
Sub: Surrender of Certificate of Registration as Debenture Trustee of , Registration No. __ .
1. We hereby surrender our certificate of registration as Debenture Trustee.
2. We enclose the original certificate of registration (or indemnity in case the certificate is lost or stolen) for cancellation.
3. We hereby confirm that:
*4. We hereby request SEBI to dispense with the procedure laid down in Regulation 16(1) of the SEBI (Procedure for Holding Enquiry by Enquiry Officer and Imposing Penalty) Regulations, 2002 while processing our request for surrender of certificate of registration.
Thanking you,
Yours faithfully,
Name:
(Whole time/Managing Director/Principal Officer)
* Please strike off, if not applicable.
Letter of Representation for Merchant Banker
To,
Securities and Exchange Board of India
Mittal Court, ‘B’ Wing
Nariman Point
Mumbai 400 021
Dear Sir,
Sub: Surrender of Certificate of Registration as Merchant Banker of , Registration No. .
1. We hereby surrender our certificate of registration as Merchant Banker.
2. We enclose the original certificate of registration (or indemnity in case the certificate is lost or stolen) for cancellation.
3. We hereby confirm that:
*4. We hereby request SEBI to dispense with the procedure laid down in Regulation 16(1) of the SEBI (Procedure for Holding Enquiry by Enquiry Officer and Imposing Penalty) Regulations, 2002 while processing our request for surrender of certificate of registration.
Thanking you,
Yours faithfully,
Name:
(Whole time/Managing Director)
* Please strike off, if not applicable.
Letter of Representation for Registrar to an Issue / Share Transfer Agent
To,
Securities and Exchange Board of India
Mittal Court, ‘B’ Wing
Nariman Point
Mumbai 400 021
Dear Sir,
Sub: Surrender of Certificate of Registration as Registrar to an Issue / Share Transfer Agent (RTI/STA) of , Registration No. .
1. We hereby surrender our certificate of registration as RTI/STA.
2. We enclose the original certificate of registration (or indemnity in case the certificate is lost or stolen) for cancellation.
3. We hereby confirm that:
*4. We hereby request SEBI to dispense with the procedure laid down in Regulation 16(1) of the SEBI (Procedure for Holding Enquiry by Enquiry Officer and Imposing Penalty) Regulations, 2002 while processing our request for surrender of certificate of registration.
Thanking you,
Yours faithfully,
Name:
(Whole time/Managing Director/Principal Officer)
* Please strike off, if not applicable.
Draft Letter of Representation for Underwriter
To,
Securities and Exchange Board of India
Mittal Court, ‘B’ Wing
Nariman Point
Mumbai 400 021
Dear Sir,
Sub: Surrender of Certificate of Registration as Underwriter of , Registration No. _________ .
1. We hereby surrender our certificate of registration as Underwriter.
2. We enclose the original certificate of registration (or indemnity in case the certificate is lost or stolen) for cancellation.
3. We hereby confirm that:
*4. We hereby request SEBI to dispense with the procedure laid down in Regulation 16(1) of the SEBI (Procedure for Holding Enquiry by Enquiry Officer and Imposing Penalty) Regulations, 2002 while processing our request for surrender of certificate of registration.
Thanking you,
Yours faithfully,
Name:
(Whole time/Managing Director/Principal Officer)
* Please strike off, if not applicable.