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Securities Exchange Board of India |
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1.
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Application for Registration as Registrars to Issue or Transfer Agents or Both
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2.
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FORM A - Application for Grant of Certificate / Renewal of Certificate under Regulation 3 of SEBI (Credit Rating Agencies) Regulations, 1999
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3.
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FORM A - Application for Grant of Certificate of Registration as Custodian of Securities under Regulation of SEBI (Custodian of Securities) Regulations, 1996
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4.
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FORM A - Application for Grant of Certificate of Registration as Venture Capital Fund under Regulation of SEBI (Venture Capital Funds) Regulations, 1996
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5.
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FORM A - Application for Grant/Renewal of Certificate under Regulation 3 of SEBI (Merchant Bankers) Regulations, 1992
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6.
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FORM A - Application for Registration as Debenture Trustee under Regulation 3 of SEBI (Debenture Trustees) Regulations, 1993
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7.
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FORM A - Application for Registration as Underwriter under Regulation 3 of SEBI (Underwriters) Regulations, 1993
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8.
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FORM A - Application for the Grant of Registration as Collective Investment Management Company under Regulations 4 & 5 of SEBI (Collective Investment Scheme) Regulations, 1999
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9.
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FORM A - Application for the grant of Registration of Mutual Fund under Regulation 3 & 5 of SEBI (Mutual Funds) Regulations, 1996
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10.
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FORM A - Application Form for Grant of Certificate of Registration as Foreign Institutional Investor under Regulation 3 of SEBI (Foreign Institutional Investors) Regulations, 1995
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11.
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FORM A - Application Form for Registration as Stock Brokers with SEBI under Regulation 3 of SEBI (Stock Brokers and Sub-Brokers) Regulations 1992
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12.
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FORM A - Regulation 3 of SEBI (Depositories and Participants) Regulations, 1996.
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13.
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Form A -Application for grant of certificate/renewal of certificate under SEBI (Portfolio Managers) Regulations, 1993
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14.
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FORM AA - Application for Registration as a Trading and / or a Clearing Member with SEBI under Regulation 16A of SEBI (Stock Brokers and Sub- Brokers) Regulations, 1992
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15.
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FORM B - Application Form for Registration as a Sub-Broker with SEBI under Regulation 11 of SEBI (Stock Brokers and Sub-Brokers) Regulations 1992
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16.
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FORM B - Certificate of Registration as Custodian of Securities under Regulation 8 of SEBI (Custodian of Securities) Regulations, 1996.
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17.
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FORM B - Certificate of Registration as Depository under Regulation 7 of SEBI (Depositories and Participants) Regulations, 1996
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18.
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FORM B - Certificate of Registration as Venture Capital Fund under Regulation 7(3) of SEBI (Venture Capital Funds) Regulations, 1996.
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19.
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FORM B - Certificate of Registration under Regulation 10 of SEBI (Collective Investment Scheme) Regulations, 1999
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20.
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FORM B - Certificate of Registration under Regulation 7 of SEBI (Foreign Institutional Investors) Regulations, 1995
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21.
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FORM B - Certificate of Registration under Regulation 8 SEBI ( Registrars to an Issue and Share Transfer Agents) Regulations 1993
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22.
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FORM B - Certificate of Registration under Regulation 8 of SEBI (Credit Rating Agencies) Regulations, 1999
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23.
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FORM B - Certificate of Registration under Regulation 8 of SEBI (Merchant Bankers) Regulations, 1992
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24.
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Form B - Certificate of Registration under Regulation 8 of SEBI (Portfolio Managers) Regulations, 1993
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25.
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FORM B - Certificate of Registration under Regulation 8 of SEBI (Underwriters) Regulations, 1993
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26.
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FORM B - Certificate of Registration under Regulation 9 of SEBI (Mutual Funds) Regulations, 1996
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27.
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FORM C - Application for Grant of Certificate of Commencement of Business as Depository under Regulation 10 of SEBI (Depositories and Participants) Regulations, 1996
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28.
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FORM C - Due Diligence Certificate under Regulation 23 of SEBI (Merchant Bankers) Regulations, 1992
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29.
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FORM C - Recommendation Letter to be given by the Member with whom the Sub-Broker is affiliated under SEBI (Stock Brokers and Sub-Brokers) Regulations 1992
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30.
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FORM C - Trusteeship of the Collection Investment Scheme under Regulation 18 of SEBI (Collective Investment Scheme) Regulations, 1999 [Regulation 18(2)]
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31.
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FORM C - Trusteeship of the Mutual Fund under Regulation 16 of SEBI (Mutual Funds) Regulations, 1996
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32.
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FORM D - Asset Management Company under Regulations 19 of SEBI (Mutual Funds) Regulations, 1996
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33.
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FORM D - Certificate of Commencement of Business as Depository under Regulation 14 of SEBI (Depositories and Participants) Regulations, 1996
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34.
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FORM D - Certificate of Registration under Regulation 6 of SEBI (Stock Brokers and Sub-brokers) Regulations, 1992
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35.
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FORM DA - Certificate of Registration under Regulation 16 D of SEBI (Stock Brokers and Sub Brokers) Regulations, 1992
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36.
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FORM E - Application for Grant of Certificate of Registration as Participant under Regulations 16 of SEBI (Depositories and Participants) Regulations, 1996
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37.
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FORM E - Certificate of Registration under Regulation 12 of SEBI (Stock Brokers and Sub-Brokers) Regulations 1992
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38.
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FORM F - Certificate of Registration as Participant under Regulations 20 of SEBI (Depositories and Participants) Regulations, 1996
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