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CONTENTS
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Sections
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Particulars
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Preamble |
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1
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Short Title, Extent and Commencement |
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2
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Definitions |
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3
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Establishment and Incorporation
of Board |
| 4 |
Management of the Board |
| 5 |
Term of Office and Conditions
of Service of Chairman and Members of the Boards |
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6
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Removal of Member from Office |
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7
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Meetings |
| 7A |
Member not to participate
in meeting in certain cases |
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8
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Vacancies, etc., not to invalidate
proceedings of board |
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9
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Officers and Employees of the
board |
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10
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Transfer of assets, liabilities,
etc., of existing securities and exchange board to the board |
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11
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Functions of Board |
| 11A |
Matters to be disclosed
by the Companies |
| 11B |
Power t Issue directions |
| 12 |
Registration of Stock-brokers,
Sub-brokers, Share transfer agents, etc. |
| 13 |
Grants by the Central Government |
| 14 |
Fund |
| 15 |
Accounts and Audit |
| 15A |
Penalty For Failure To
Furnish Information, Return, Etc. |
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15B
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Penalty
For Failure By Any Person To Enter Into Agreement With Clients. |
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15C
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Penalty
For Failure To Redress Investors' Grievances. |
| 15D |
Penalty For Certain Defaults
In Case Of Mutual Funds. |
| 15E |
Penalty For Failure To
Observe Rules And Regulations By An Asset Management Company. |
| 15F |
Penalty For Default In
Case Of Stock-brokers. |
| 15G |
Penalty For Insider Trading.
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| 15H |
Penalty For Non-disclosure
Of Acquisition Of Shares And Take-overs. |
| 15I |
Power To Adjudicate.
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| 15J |
Factors To Be Taken Into
Account By The Adjudicating Officer. |
| 15K |
Establishment Of Securities
Appellate Tribunals. |
| 15L |
Composition Of Securities
Appellate Tribunal. |
| 15M |
Qualifications For Appointment
As Presiding Officer Of The Securities Appellate Tribunal. |
| 15N |
Terms Of Office. |
| 15-O |
Salary And Allowances
And Other Terms And Conditions Of Service Of Presiding Officers. |
| 15P |
Filling Up Of Vacancies.
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| 15Q |
Resignation And Removal.
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| 15R |
Orders Constituting Appellate
Tribunal To Be Final And Not To Invalidate Its Proceedings. |
| 15S |
Staff Of The Securities
Appellate Tribunal. |
| 15T |
Appeal To The Securities
Appellate Tribunal. |
| 15U |
Procedure And Powers
Of The Securities Appellate Tribunal. |
| 15V |
Right To Legal Representation.
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| 15W |
Limitation. |
| 15X |
Presiding Officer And
Stall Of Securities Appellate Tribunals To Be Public Servants. |
| 15Y |
Civil Court Not To Have
Jurisdiction. |
| 15Z |
Appeal To High Court.
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| 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. |
| 20A |
Bar Of Jurisdiction.
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| 21 |
Savings. |
| 22 |
Members, Officers And
Employees Of The Board To Be Public Servants. |
| 23 |
Protection Of Action Taken
In Good Faith. |
| 24 |
Offences. |
| 25 |
Exemption From Tax On
Wealth And Income. |
| 26 |
Cognizance Of Offences
By Courts. |
| 27 |
Offences By Companies.
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| 28 |
Power To Exempt. |
| 29 |
Power To Make Rules. |
| 30 |
Power To Make Regulations.
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| 31 |
Rules And Regulations
To Be Laid Before Parliament. |
| 32 |
Application Of Other Laws
Not Barred. |
| 33 |
Amendment Of Certain Enactments.
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| 34 |
Power To Remove Difficulties.
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| 35 |
Repeal And Saving. |
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| Schedule |
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| Part 1 |
Amendments To The
Capital Issues (Control) Act, 1947 |
| Part 2 |
Amendments To The
Securities Contracts (Regulation) Act, 1956 |
