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Securities and Exchange Board of India (Employees' Service) (Second Amendment) Regulations, 2022- (Securities and Exchange Board of India) (22 Jun 2022)

MANU/SREG/0029/2022

Capital Market

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".

Tags : EMPLOYEES' SERVICE   SECOND AMENDMENT   REGULATIONS  

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