Securities and Exchange Board of India Act, 1992

29.Power to make rules.-

(1) The Central Government may be notification, make rules for carrying out the purposes of this Act

In particular and without prejudice to the generality of the foregoing power such rules and may provide for all or any of the following matters namely

(a) the term of office and other conditions of service of the Chairman and the members under sub-section (1) of section 5

(b) the additional functions that may be performed by the Board under section 11

(c) the conditions subject to which registration certificate is to be issued under sub-section (1) of section 12

(d) the manner in which the account of the Board shall be maintained under section

(e) the form and the manner in which returns and report to be made to the Central Government under section 18.

(f) any other manner which is to be or may be prescribed or in respect of which provision is to be or may be made by rules.

Back

Index

Next