MANU/SREG/0029/2022

Ministry : Securities and Exchange Board of India

Department/Board : Legal Affairs Department

Notification No. : SEBI/LAD-NRO/GN/2022/87

Date of Notification : 22.06.2022

Date of Publication : 22.06.2022

Notification/ Circulars Referred : S.O. No. 857(E) MANU/SREG/0001/2001;F. No.11/LC/GN/2006/2143 MANU/SREG/0011/2007;Notification No. LAD/NRO/GN/2009-10/28/190983 MANU/SREG/0007/2010;Notification No. LAD-NRO/GN/2010- 11/17/22954 MANU/SREG/0039/2010;Notification No. LAD-NRO/GN/2011-12/26/31671 MANU/SREG/0039/2011;Notification No. LAD-NRO/GN/2012-13/03/5290 MANU/SREG/0016/2012;Notification No. LADNRO/GN/2013-14/27/6721 MANU/SREG/0048/2013;Notification No. LAD-NRO/GN/2014-15/22/366 MANU/SREG/0003/2015;Notification No. SEBINRO/OIAE/GN/2015-16/002 MANU/SREG/0011/2015;Notification No. SEBI/LAD/NRO/GN/2016-17/016 MANU/SREG/0032/2016;Notification No. SEBI/LAD/NRO/GN/2016-17/024 MANU/SREG/0034/2016;Notification No. SEBI/LAD/NRO/GN/2017-18/001 MANU/SREG/0016/2017;Notification No. SEBI/LAD/NRO/GN/2017-18/002 MANU/SREG/0018/2017;Notification No. SEBI/LAD-NRO/GN/2017-18/010 MANU/SREG/0026/2017;Notification No. SEBI/LAD-NRO/GN/2018/09 MANU/SREG/0009/2018;Notification No. SEBI/LAD-NRO/GN/2018/18 MANU/SREG/0016/2018;Notification No. SEBI/LAD-NRO/GN/2018/29 MANU/SREG/0026/2018;Notification No. SEBI/LAD-NRO/GN/2019/15 MANU/SREG/0017/2019;Notification No. SEBI/ LAD-NRO/GN/2020/26 MANU/SREG/0033/2020;Notification No. SEBI/ LAD-NRO/GN/2022/65 MANU/SREG/0004/2022

Citing Reference:
S.O. No. 857(E) MANU/SREG/0001/2001  Referred

F. No.11/LC/GN/2006/2143 MANU/SREG/0011/2007  Referred

Notification No. LAD/NRO/GN/2009-10/28/190983 MANU/SREG/0007/2010  Referred

Notification No. LAD-NRO/GN/2010- 11/17/22954 MANU/SREG/0039/2010  Referred

Notification No. LAD-NRO/GN/2011-12/26/31671 MANU/SREG/0039/2011  Referred

Notification No. LAD-NRO/GN/2012-13/03/5290 MANU/SREG/0016/2012  Referred

Notification No. LADNRO/GN/2013-14/27/6721 MANU/SREG/0048/2013  Referred

Notification No. LAD-NRO/GN/2014-15/22/366 MANU/SREG/0003/2015  Referred

Notification No. SEBINRO/OIAE/GN/2015-16/002 MANU/SREG/0011/2015  Referred

Notification No. SEBI/LAD/NRO/GN/2016-17/016 MANU/SREG/0032/2016  Referred

Notification No. SEBI/LAD/NRO/GN/2016-17/024 MANU/SREG/0034/2016  Referred

Notification No. SEBI/LAD/NRO/GN/2017-18/001 MANU/SREG/0016/2017  Referred

Notification No. SEBI/LAD/NRO/GN/2017-18/002 MANU/SREG/0018/2017  Referred

Notification No. SEBI/LAD-NRO/GN/2017-18/010 MANU/SREG/0026/2017  Referred

Notification No. SEBI/LAD-NRO/GN/2018/09 MANU/SREG/0009/2018  Referred

Notification No. SEBI/LAD-NRO/GN/2018/18 MANU/SREG/0016/2018  Referred

Notification No. SEBI/LAD-NRO/GN/2018/29 MANU/SREG/0026/2018  Referred

Notification No. SEBI/LAD-NRO/GN/2019/15 MANU/SREG/0017/2019  Referred

Notification No. SEBI/ LAD-NRO/GN/2020/26 MANU/SREG/0033/2020  Referred

Notification No. SEBI/ LAD-NRO/GN/2022/65 MANU/SREG/0004/2022  Referred

Securities and Exchange Board of India (Employees' Service) (Second Amendment) Regulations, 2022

F. No. SEBI/LAD-NRO/GN/2022/87.--In exercise of the powers conferred by section 30 of the Securities and Exchange Board of India Act, 1992 (15 of 1992), the Board hereby makes the following regulations to further amend the Securities and Exchange Board of India (Employees' Service) Regulations, 2001, namely: -

1. These regulations may be called the Securities and Exchange Board of India (Employees' Service) (Second Amendment) Regulations, 2022.

2. They shall come into force on the date of their publication in the Official Gazette.

3. In the Securities and Exchange Board of India (Employees' Service) Regulations, 2001--

I. in the Table below the Schedule, in column 3, the words, numbers and symbols, "Bachelor's Degree in Engineering (electrical/ electronics/ electronics and communication/ information technology/ computer science)/ Masters in Computers Application/ Bachelor's Degree in any discipline with a post graduate qualification (minimum 2 years duration) in computers/ information technology for officers in Technical Stream" shall be substituted with the words, numbers and symbols, "Bachelor's Degree in Engineering in any discipline or Bachelor's Degree in any discipline with a post graduate qualification (minimum 2 years duration) in computer application/ information technology from a recognized University/ Institute for officers in Information Technology Stream".

MADHABI PURI BUCH, Chairman
[ADVT.-III/4/Exty./132/2022-23]

Footnotes:

1. The Securities and Exchange Board of India (Employees' Service) Regulations, 2001, were published in the Gazette of India on 6th September, 2001 vide S.O. No. 857(E).

2. The Securities and Exchange Board of India (Employees' Service) Regulations, 2001, were subsequently amended on -

(a) On 23rd December, 2003 by the Securities and Exchange Board of India (Employees' Service) (Amendment) Regulations, 2003 vide F. No. SEBI/LE/15/2003.

(b) On 25th May, 2004 by the Securities and Exchange Board of India (Employees' Service) (Amendment) Regulations, 2004 vide S.O. No.623 (E).

(c) On 11th April, 2007 by the Securities and Exchange Board of India (Employees' Service) (Amendment) Regulations, 2007 vide F. No.11/LC/GN/2006/2143.

(d) On 14th January, 2010 by the Securities and Exchange Board of India (Employees' Service) (Amendment) Regulations, 2010 vide notification No. LAD/NRO/GN/2009-10/28/190983.

(e) On 12th October, 2010 by the Securities and Exchange Board of India (Employees' Service) (Second Amendment) Regulations, 2010 vide notification No. LAD-NRO/GN/2010- 11/17/22954.

(f) On 10th October, 2011 by the Securities and Exchange Board of India (Employees' Service) (Amendment) Regulations, 2011 vide notification No. LAD-NRO/GN/2011-12/26/31671.

(g) On 2nd May 2012 by the Securities and Exchange Board of India (Employees' Service) (Amendment) Regulations, 2012 vide notification No. LAD-NRO/GN/2012-13/03/5290.

(h) On 19th November 2012 by the Securities and Exchange Board of India (Employees' Service) (Second Amendment) Regulations, 2012 vide notification No. LAD-NRO/GN/2012- 13/223/5429.

(i) On 8th October, 2013 by Securities and Exchange Board of India (Employees' Service) (Amendment) Regulations, 2013 vide notification No. LADNRO/GN/2013-14/27/6721.

(j) On 26th February, 2015 by Securities and Exchange Board of India (Employees' Service) (Amendment) Regulations, 2015 vide notification No. LAD-NRO/GN/2014-15/22/366.

(k) On 21st April, 2015 by Securities and Exchange Board of India (Employees' Service) (Second Amendment) Regulations, 2015 vide notification No. SEBINRO/OIAE/GN/2015-16/002.

(l) On 30th November, 2016 by Securities and Exchange Board of India (Employees' Service) (Amendment) Regulations, 2016 vide notification No. SEBI/LAD/NRO/GN/2016-17/016.

(m) On 15th December, 2016 by Securities and Exchange Board of India (Employees' Service) (Second Amendment) Regulations, 2016 vide notification No. SEBI/LAD/NRO/GN/2016-17/024.

(n) On 27th April, 2017 by Securities and Exchange Board of India (Employees' Service) (Amendment) Regulations, 2017 vide notification No. SEBI/LAD/NRO/GN/2017-18/001.

(o) On 17th May, 2017 by Securities and Exchange Board of India (Employees' Service) (Second Amendment) Regulations, 2017 vide notification No. SEBI/LAD/NRO/GN/2017-18/002.

(p) On 13th July, 2017 by Securities and Exchange Board of India (Employees' Service) (Third Amendment) Regulations, 2017 vide notification No. SEBI/LAD-NRO/GN/2017-18/010.

(q) On 27th April, 2018 by Securities and Exchange Board of India (Employees' Service) (Amendment) Regulations, 2018 vide notification No. SEBI/LAD-NRO/GN/2018/09.

(r) On 31st May, 2018 by Securities and Exchange Board of India (Employees' Service) (Second Amendment) Regulations, 2018 vide notification No. SEBI/LAD-NRO/GN/2018/18.

(s) On 13th August, 2018 by Securities and Exchange Board of India (Employees' Service) (Third Amendment) Regulations, 2018 vide notification No. SEBI/LAD-NRO/GN/2018/29.

(t) On 8th May 2019 by Securities and Exchange Board of India (Employees' Service) (Amendment) Regulations, 2019 vide notification No. SEBI/LAD-NRO/GN/2019/15.

(u) On 5th August, 2020 by Securities and Exchange Board of India (Employees' Service) (Amendment) Regulations, 2020 vide Notification No. SEBI/ LAD-NRO/GN/2020/26.

(v) On 24th January, 2022 by Securities and Exchange Board of India (Employees' Service) (Amendment) Regulations, 2022 vide Notification No. SEBI/ LAD-NRO/GN/2022/65.