DEPUTY GENERAL MANAGER

Market Regulation Department

E-mail:  sundaresanvs@sebi.gov.in 

 

Tel : 2216 4465 Fax: 2216 4394

 

MAPIN/Cir – 01/2004

January 1, 2004


The Executive Directors/Managing Director/Administrators

of All Stock Exchanges


Dear Sir/Madam,

Sub: SEBI (Central Database of Market Participants) Regulations, 2003


     

  1. The SEBI (Central Database of Market Participants) Regulations, 2003 were notified on November 20, 2003. Pursuant to clause (g-) of sub regulation (1) of Regulation 2 of the Regulations, SEBI has appointed the National Securities Depositories Limited (NSDL), as the designated service provider for the purposes of the said regulations.

    2.  


     

  2. Further, pursuant to the Notifications dated November 25, 2003 and December 8, 2003, SEBI has specified the intermediaries ("Specified Intermediaries") and their related persons who are required to obtain a UIN before March 31, 2004. No specified intermediary shall act as an intermediary from April 1, 2004 if the UIN has not been obtained for itself and the related persons. The SEBI Regulations, Notifications and application forms are available on the SEBI Website
    3. www.sebi.gov.in as also on website http://mapin.nsdl.com.


     

  3. The specified intermediaries and related persons (being natural persons) who are required to obtain an "Unique Identification Number" (UIN) under the said regulations may contact NSDL or any Point Of Service (POS) mentioned in the Annexure for the purpose of making application. While making the application, it is mandatory for the applicant who is a natural person to provide biometric impressions of the left thumb, left index finger, right thumb and right index finger and photograph electronically on the system of the Designated Service Provider. While making an application, an applicant shall ensure that he furnishes correct and true information. Attention is invited to Regulation 15 which prohibits a person from making a false statement or misrepresentation of any fact in any application made to the Designated Service Provider and Regulation 20 which specifies the action for false information.

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  4. It may also be noted that the specified intermediary/ related persons have the following continuing obligations after he has been allotted a Unique Identification Number:
    5.

     

     

  1. To intimate changes in the particulars submitted to the MAPIN Database within 30 days
    2.

     

     

     

  2. To ensure that within 30 days of any person becoming a related person he has been allotted or has applied for a Unique Identification Number.
    3.

     


    5. Contravention of the above would invite action as specified in Regulation 19 of the captioned Regulations.


    6. The stock exchanges are directed to,

 

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    1. make necessary amendments to the relevant bye-laws, rules and regulations for the implementation of the above decision immediately, as may be applicable and necessary.
      2.

       


       

    2. bring the provisions of this circular to the notice of the member brokers/clearing members of the Exchange and also to disseminate the same on the website.
      3.

       


       

    3. communicate to SEBI, the status of the implementation of the provisions of this circular in Section II, item no. 13 of the Monthly Development Report for the month of January 2004.
      4.

       


    7. This circular is being issued in exercise of powers conferred under Section 11 (1) of the Securities and Exchange Board of India Act, 1992, to protect the interest of investor in securities and to promote the development of, and to regulate the securities market.

 

 

Yours faithfully,

V S SUNDARESAN

 

 

Encl:Details of POS in Annexure (4 pages)