The First Schedule
[See Sections 3(1)(A), 13(1), (2) and (4)]
Appropriate Regulators
| Sl.No. |
Appropriate Regulator |
Name ofActs |
(1) |
(2) |
(3) |
| 1. |
The Reserve Bankof India constituted under the Reserve Bank of India Act, 1934 (2 of 1934). |
1. The Reserve Bank of India Act, 1934 (2 of 1934). |
| 2. The Banking Regulation Act, 1949 (10 of 1949); |
| 3. The Deposit Insurance and Credit Guarantee Corporation Act, 1961 (47 of1961); |
| 4. The Foreign Exchange Management Act, 1999 (42 of 1999); |
| 5. The Credit Information Companies (Regulation) Act, 2005 (30 of 2005); |
| 6. The Government Securities Act, 2006 (38 of 2006); |
| 7. The Payment and Settlement Systems Act, 2007 (51of 2007) |
| 2. |
The Securities and Exchange Board of India established under the Securities and Exchange Board of India Act, 1992 (15 of 1992) |
1. The Securities Contracts (Regulation) Act, 1956 (42 of 1956); |
| 2. The Securities and Exchange Board of IndiaAct, 1992 (15 of 1992); |
| 3. TheDepositoriesAct, 1996 (22 of 1996). |
| 3. |
The Insurance Regulatory and Development Authority of India constituted under the Insurance Regulatory and Development Authority Act, 1999 (41 of 1999). |
1. The Insurance Act, 1938 (4 of 1938); |
| 2. The General Insurance Business (Nationalisation) Act, 1972 (57 of 1972); |
| 3. The Insurance Regulatory and Development Authority Act, 1999 (41 of 1999). |
| 4. |
The Pension Fund Regulatory and Development Authority constituted under the Pension Fund Regulatory and Development Authority Act, 2013 (23 of 2013). |
The Pension Fund Regulatory and Development Authority Act, 2013 (23 of 2013). |
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