SEBI (Issue of Capital and Disclosure Requirements) (Amendment) Regulations, 2021

Securities Exchange Board of India (Issue of Capital and Disclosure Requirements) (Amendment) Regulations, 2021 In Regulation 112 of Securities and Exchange Board

Securities Exchange Board of India (Issue of Capital and Disclosure Requirements) (Amendment) Regulations, 2021

In Regulation 112 of Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018, the existing clause (b) along with the proviso shall be substituted with the following, namely, –

“(b) where the equity shares of the issuer are frequently traded on a stock exchange for a period of at least three years immediately preceding the reference date, and:

(i)  the issuer has redressed at least ninety-five per cent of the complaints received from the investors till the end of the quarter immediately preceding the month of the reference date, and;

(ii)  the issuer has been in compliance with the SEBI (Listing Obligations and Disclosure Requirements) Regulations, 2015 for a minimum period of three years immediately preceding the reference date:

Provided that if the issuer has not complied with the provisions of the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015, relating to the composition of the board of directors, for any quarter during the last three years immediately preceding the date of filing of draft offer document/offer document, but is compliant with such provisions at the time of filing of draft offer document/offer document, and adequate disclosures are made in the offer document about such non-compliances during the three years immediately preceding the date of filing the draft offer document/offer document, it shall be deemed as compliance with the condition:

Provided further that where the promoters propose to subscribe to the specified securities offered to the extent greater than higher of the two options available in clause (a) of sub-regulation (1) of regulation 113, the subscription in excess of such percentage shall be made at a price determined in terms of the provisions of regulation 164 or the issue price, whichever is higher.”

In Regulation 115, the existing proviso after clause (c), shall be omitted.

In Regulation 167, after the existing sub-regulation (4), the following new proviso shall be inserted, namely, –

“Provided that the lock-in provision shall not be applicable to the specified securities to the extent to achieve 10% public shareholding.”


Securities Exchange Board of India

[Notification dt. 08-01-2021]

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