National Stock Exchange is a "Public Authority" under Section 2(h) of the RTI Act.

The National Stock Exchange of India (NSEI) was incorporated as a private limited company in 1992

It sought recognition as a stock exchange under Section 4 of the Securities (Contracts) Regulations Act, 1956 (SCRA), which was granted by the Securities and Exchange Board of India (SEBI) acting as a delegate of the Central Government

A learned Single Judge of the Delhi High Court, in a judgment dated 15 April 2010, ruled that NSEI is a "public authority" under Section 2(h) of the Right to Information Act, 2005 (RTI Act).

The NSEI challenged this finding via Letters Patent Appeal, contending it is a private entity subject only to regulatory oversight, not governmental control

The Court applied Section 2(h) of the RTI Act, 2005, which defines "public authority" through both a functional-origin test (established/constituted by Constitution, Law, or Notification) and a control/funding test (owned, controlled, or substantially financed)

It relied on the Supreme Court’s interpretation in Thalappalam Service Cooperative Bank Ltd v. State of Kerala, which categorized "public authorities" into six distinct types and clarified that "control" must be deep and pervasive

The Court further applied the precedent in K.C. Sharma v. Delhi Stock Exchange, affirmed by the Supreme Court, which established that recognized stock exchanges are subject to deep and pervasive governmental control due to their public functions and the statutory framework of the SCRA and SEBI Act

The Court rejected the Appellant’s argument that regulatory oversight does not equate to "control." It held that under the SCRA, a stock exchange cannot function without a specific grant of recognition (Section 4), making its very identity dependent on a government order

Applying the K.C. Sharma precedent, the Court noted that the Central Government/SEBI intervenes in the NSEI’s day-to-day business, margin money requirements, and board composition, which constitutes "deep and pervasive control"

The Court found that NSEI falls under the first part of Section 2(h) as an "authority" constituted by an order (the recognition grant) issued by the Central Government's delegate, SEBI

Simultaneously, it satisfies the second part of Section 2(h)(i) as a body "controlled" by the appropriate government

The Court emphasized a purposive interpretation, noting that stock exchanges perform public functions essential to the economy, as recognized in Binny Ltd v. V. Sadasivan

The Court concluded that the statutory requirement of recognition for functional existence, coupled with the pervasive administrative and functional control exercised by SEBI, brings the NSEI within the ambit of the RTI Act

No costs were ordered