SEBI issues circular for inclusion of listed debt securities of Equity Listed Companies under System Driven Disclosures

On September 09, 2020, SEBI implemented the System Driven Disclosures in phases, under SEBI (Prohibition of Insider Trading) Regulations, 2015. In terms of the aforesaid Circular, System Driven Disclosures has been implemented for member (s) of promoter group and designated person(s) in addition to the promoter (s) and director (s) of company (hereinafter collectively referred to as entities) under Regulation 7(2) of PIT Regulations pertaining to trading in equity shares and equity derivative instruments i.e. Futures and Options of the listed company (wherever applicable) by the entities.

It has now been decided to include the listed debt securities of equity listed companies under the purview of the said System Driven Disclosures for the entities.

 

The Depositories and Stock Exchanges are required to make necessary arrangements such that the disclosures pertaining to listed Debt Securities along with equity shares and equity derivative instruments are disseminated on the websites of respective stock exchanges with effect from July 01, 2021.