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Securities and Exchange Board of India Act, 1992 30.Power to make regulations.- (1) The Board may with the previous approval of the Central Government by notification make regulations consistent with this Act and the rules made there under to carry out the purposes of this Act. (2) In particular and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters namely (a) the times and places of meeting of the Board and the procedure to be following at such meeting under sub-section (1) of section 7 including quorum necessary for the transaction of business (b) the term and other conditions of service of officers and employees of the Board under sub-section (2) of section 9 (c) the amount of fee to be paid for registration certificate and manner of suspension or cancellation of registration certificate under sub-section (2) (3) of section 1    |
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