NSDL -BYELAWS -2000 CH-5 5. BUSINESS RULES 5.1. The Board of Directors or Executive Committee shall formulate Business Rules for the functioning and operations of the Depository and to regulate the functioning and operations of the Participants of the Depository with powers to amend and/or alter such Business Rules. Provided however that, no Business Rules shall come into operation unless, one working day prior thereto, a copy of the same has been submitted to the Securities and Exchange Board of India. 5.2. Without prejudice to the generality of Bye Law 5.1 above, the Board of Directors or Executive Committee may formulate Business Rules inter alia, with respect to :- i. determination from time to time, as to the fees, system usage charges, deposits, margins and other monies payable to the Depository by the Participants and by the Issuers of eligible securities or its Registrar & Transfer Agent whose securities have been admitted to dealings on the Depository; ii. norms and procedures for approval of Issuers and/or its Registrar & Transfer Agent to act as such; iii. norms which shall be required to be followed by the Users while acting as such; iv. supervision of the market and formulation of Code of ethics as it may deem fit; v. maintenance of records and books of accounts by Participants; vi. administration, maintenance and investment of the corpus of the Fund (s) set up by the Depository, including the Participant Fund and Investor Protection Fund; vii. dissemination of information, announcements to be placed on the Depository system; viii. manner in which the accounts of the Participant shall be reconciled with the records of the Depository on a daily basis; ix. requirements for submission of periodic returns to the Depository on its activities in relation to the Depository; x. manner and form in which the Participant shall maintain continuous electronic means of communication to the Depository; xi. manner and format in which every Participant shall submit periodic returns to the Depository; xii. any other matter as may be decided by the Board of Directors. 5.3. The Executive Committee may, from time to time, specify additional requirements in the Business Rules in the interest of the investors.