The Securities and Exchange Board of India Act, 1992

91 sections.

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Section 1 — Short title, extent and commencement.
Section 2 — Definitions.
Section 3 — Establishment and incorporation of Board.
Section 4 — Management of the Board.
Section 5 — Term of office and conditions of service of Chairman and members of the Board.
Section 6 — Removal of member from office.
Section 7 — Meetings.
Section 7A — Member not to participate in meetings in certain cases.
Section 8 — Vacancies, etc., not to invalidate proceedings of Board.
Section 9 — Officers and employees of the Board.
Section 10 — Transfer of assets, liabilities, etc., of existing Securities and Exchange Board to the Board.
Section 11 — Functions of Board.
Section 11A — Board to regulate or prohibit issue of prospectus, offer document or advertisement soliciting money for issue of securities.
Section 11AA — Collective investment scheme.
Section 11B — Power to issue directions and levy penalty.
Section 11C — Investigation.
Section 11D — Cease and desist proceedings.
Section 12 — Registration of stock-brokers, sub-brokers, share transfer agents, etc.
Section 12A — Prohibition of manipulative and deceptive devices, insider trading and substantial acquisition of securities or control.
Section 13 — Grants by the Central Government.
Section 14 — Fund.
Section 15 — Accounts and audit.
Section 15A — Penalty for failure to furnish information, return, etc.
Section 15B — Penalty for failure by any person to enter into agreement with clients.
Section 15C — Penalty for failure to redress investors‟ grievances.
Section 15D — Penalty for certain defaults in case of mutual funds.
Section 15E — Penalty for failure to observe rules and regulations by an asset management company.
Section 15EA — Penalty for default in case of alternative investment funds, infrastructure investment trusts and real estate investment trusts.
Section 15EB — Penalty for default in case of investment adviser and research analyst.
Section 15F — Penalty for default in case of stock brokers.
Section 15G — Penalty for insider trading.
Section 15H — Penalty for non-disclosure of acquisition of shares and takeovers.
Section 15HA — Penalty for fraudulent and unfair trade practices.
Section 15HAA — Penalty for alteration, destruction, etc., of records and failure to protect the electronic database of Board.
Section 15HB — Penalty for contravention where no separate penalty has been provided.
Section 15-I — Power to adjudicate.
Section 15J — Factors to be taken into account while adjudging quantum of penalty.
Section 15JA — Crediting sums realised by way of penalties to Consolidated Fund of India.
Section 15JB — Settlement of administrative and civil proceedings.
Section 15K — Establishment of Securities Appellate Tribunals.
Section 15L — Composition of Securities Appellate Tribunal.
Section 15M — Qualification for appointment as Presiding Officer or Member of Securities Appellate Tribunal.
Section 15MA — Amendment of Presiding Officer and Judicial Member.
Section 15MB — Search-cum-Selection Committee for appointment of Technical Members.
Section 15MC — Vacancy not to invalidate selection proceeding.
Section 15N — Tenure of office of Presiding Officer and other Members of Securities Appellate Tribunal.
Section 15O — Salary and allowances and other terms and conditions of service of Presiding Officers.
Section 15P — Filling up of vacancies.
Section 15PA — Member to act as Presiding Officer in certain circumstances
Section 15Q — Resignation and removal.
Section 15QA — Qualifications, terms and conditions of service of Presiding Officer and Member.
Section 15R — Orders constituting Appellate Tribunal to be final and not to invalidate its proceedings.
Section 15S — Staff of the Securities Appellate Tribunal.
Section 15T — Appeal to the Securities Appellate Tribunal.
Section 15U — Procedure and powers of the Securities Appellate Tribunal.
Section 15V — Right to legal representation.
Section 15W — Limitation.
Section 15X — Presiding Officer, Members and staff of Securities Appellate Tribunals to be public servants.
Section 15Y — Civil Court not to have jurisdiction.
Section 15Z — Appeal to Supreme Court.
Section 16 — Power of Central Government to issue directions
Section 17 — Power of Central Government to supersede the Board.
Section 18 — Returns and reports.
Section 19 — Delegation.
Section 20 — Appeals.
Section 20A — Bar of jurisdiction.
Section 21 — Savings.
Section 22 — Members, officers and employees of the Board to be public servants.
Section 23 — Protection of action taken in good faith.
Section 24 — Offences.
Section 24A — Composition of certain offences.
Section 24B — Power to grant immunity.
Section 25 — Exemption from tax on wealth and income.
Section 26 — Cognizance of offences by courts.
Section 26A — Establishment of Special Courts.
Section 26B — Offences triable by Special Courts.
Section 26C — Appeal and revision.
Section 26D — Application of Code to proceedings before Special Court.
Section 26E — Transitional provisions.
Section 27 — Contravention by companies.
Section 28 — Omitted..
Section 28A — Recovery of amounts.
Section 28B — Continuance of proceedings.
Section 29 — Power to make rules.
Section 30 — Power to make regulations.
Section 31 — Rules and regulations to be laid before Parliament.
Section 32 — Application of other laws not barred.
Section 33 — Repealed..
Section 34 — Power to remove difficulties.
Section 34A — Validation of certain acts.
Section 35 — Repeal and saving.