Site icon SCC Times

Securities and Exchange Board of India (Settlement Proceedings) (Amendment) Regulations, 2022

On January 14, 2022 Securities and Exchange Board of India has notified SEBI (Settlement Proceedings) (Amendment) Regulations, 2022 in order to amend Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018.

 

Key points:

“Restraining from accessing the securities market and/or prohibiting from buying, selling or otherwise dealing in securities, directly or indirectly and associating with the securities market in any manner for a specific period; “
“(ba) require the applicant to comply with certain condition precedent(s) within a specified time period for consideration of the application for settlement.”

Provided that the revised settlement terms received after ten working days, but within twenty working days may be considered subject to an increase of ten per cent over the recommended settlement amount.

    1. Reducing the value of Proceeding Conversion Factor (PCF) which was earlier ‘0.65’ for voluntary or confidential settlement, and now reduced to ‘0.40’.
    2. Base amount for each unit of alleged default or on joint liability basis has been revised such as for each count of violation for a body corporate, in a case not involving FUTP or Insider Trading etc. has been revised to Rs. 10 lakhs in comparison to earlier Rs. 15 lakhs.

Exit mobile version