Securities and Exchange Board of India Act, 1992
NO.15 OF 1992
| Contents |
| Sections |
Particulars |
| Chapter I |
Preliminary |
| 1 |
Short title, extent and commencement |
| 2 |
Definitions |
| Chapter II |
Establishment Of The Securities And Exchange Board
Of India |
| 3 |
Establishment and incorporation of Board |
| 4 |
Management of the Board |
| 5 |
Term of office and conditions of service of Chairman and members of the Board |
| 6 |
Removal of member from office |
| 7 |
Meetings |
| 8 |
Vacancies, etc., not to invalidate proceedings of Board |
| 9 |
Officers and employees of the Board |
| Chapter III |
Transfer Of Assets, Liabilities, Etc., Of The Existing Securities And Exchange Board To The Board |
| 10 |
Transfer of assets, liabilities, etc., of existing Securities and Exchange Board to the Board |
| Chapter IV |
Powers And Functions Of The Board |
| 11 |
Functions of Board |
| Chapter V |
Registration Certificate |
| 12 |
Registration of stock-brokers, sub-brokers, share transfer agents, etc |
| Chapter VI |
Finance, Accounts And Audit |
| 13 |
Grants by the Central Government |
| 14 |
Fund |
| 15 |
Accounts and audit |
| Chapter VII |
Miscellaneous |
| 16 |
Power of Central Government to issue directions |
| 17 |
Power of Central Government to supersede the Board |
| 18 |
Returns and reports |
| 19 |
Delegation |
| 20 |
Appeals |
| 21 |
Savings |
| 22 |
Members, officers and employees of the Board to be public servants |
| 23 |
Protection of action taken in good faith |
| 24 |
Penalty |
| 25 |
Exemption from tax on wealth and income |
| 26 |
Cognizance of Offences by courts |
| 27 |
Offences by companies |
| 28 |
Power to exempt |
| 29 |
Power to make rules |
| 30 |
Power to make regulations |
| 31 |
Rules and regulations to be laid before Parliament |
| 32 |
Application of other laws not barred |
| 33 |
Amendment of certain enactments |
| 34 |
Power to remove difficulties |
| 35 |
Repeal and saving |
| Schedule |
Schedule |
| |
Part I |
| |
Part II |
[4th April, 1992]
An Act to provide for the establishment of a Board to protect the interests of investors in securities and to promote the development of, and to regulate, the securities market and for matters connected therewith or incidental thereto.
BE it enacted by Parliament in the Forty-third Year of the Republic of India as follows:-
Comment: This Act inter-alia seeks to provide a legal framework to protect the interests of investors etc.
