(1) In this Act, unless the context otherwise requires,--- (a) "Board" means the Securities and Exchange Board of India established under section 3; (b) "Chairman" means the Chairman of the Board; 1 [(ba) collective investment scheme means any scheme or arrangement which satisfies the conditions specified in section 11AA;] (c) "existing Securities and Exchange Board" means the Securities and Exchange Board of India constituted under the Resolution of the Government of India in the Department of Economic Affairs No. 1(44)SE/86, dated the 12th day of April, 1988; (d) "Fund" means the Fund constituted under section 14; 2 [(da) "Insurance Regulatory and Development Authority" means the Insurance Regulatory and Development Authority of India established under sub-section (1) of section 3 of the Insurance Regulatory and Development Authority Act, 1999 (41 of 1999); (db) "Judicial Member" means a Member of the Securities Appellate Tribunal appointed under sub-section (1) of section 15MA and includes the Presiding Officer.] (e) member means a member of the Board and includes the Chairman; (f) notification means a notification published in the Official Gazette; 2 [(fa) "Pension Fund Regulatory and Development Authority" means the Pension Fund Regulatory and Development Authority established under sub-section (1) of section 3 of the Pension Fund Regulatory and Development Authority Act, 2013 (23 of 2013);] (g) "prescribed" means prescribed by rules made under this Act; (h) "regulations" means the regulations made by the Board under this Act; 3 [(ha) Reserve Bank means the Reserve Bank of India constituted under section 3 of the Reserve Bank of India Act, 1934 (2 of 1934);] (i) "securities" has the meaning assigned to it in section 2 of the Securities Contracts (Regulation) Act, 1956 (42 of 1956). 2 [(j) "Technical Member" means a Technical Member appointed under sub-section (1) of section 15 MB.] 4 [(2) Words and expressions used and not defined in this Act but defined in 5 [the Securities Contracts (Regulation) Act, 1956 (42 of 1956) or the Depositories Act, 1996 (22 of 1996)] shall have the meanings respectively assigned to them in that Act.]Open in Lexace · Ask the AI about this section
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