SEBI issues circular for standardisation of industry classification

Bhumika Indulia

2 years ago

On March 22, 2022, the Securities and Exchange Board of India (SEBI) has issued a circular for the standardisation of industry classification for the revision in chapter XIV of operational circular for issue and listing of non-convertible securties, securitised debt instruments, security receipts, municipal debt securities and commercial paper. The provisions of this circular shall be applicable to all issuances of debt securities, which open, on or after April 1, 2022.

Chapter-XIV of the Operational Circular dated August 10, 2021, issued by SEBI, stipulates provisions mandating stock exchanges and depositories to jointly create, host and maintain a Centralized Database of corporate bonds, held in demat form. Annex-XIV – A to the said chapter, inter-alia, provides the list of data fields to be submitted by the issuer to depositories, at the time of allotting the ISIN.

In order to bring uniformity in the classifications being used across sectors as on date, the following amendments are being made to Chapter – XIV (Centralized Database for corporate bonds/ debentures) of the Operational Circular and annexures thereof :

Paragraph 2.2 b) has been modified to insert the limitation of 30 days from the end of financial year for submitting the information (as mentioned in Annex- XIV B) to stock exchanges.

“Post listing of securities, issuer shall submit information in the requisite fields as provided in Annex – XIV-B to any of the stock exchanges where their securities are listed on a periodical basis (within 30 days from the end of the financial year) and/ or ‘as and when’ basis (event based), as applicable. The stock exchange shall indicate the format of filing to the issuers in this regard.”

Clause 8. b) (Type of Issuer – Based on nature of business) of paragraph B. (Issuer/ instrument classification) of Annex – XIV – A shall be deleted.
Clause 9 (Based on sector of business) of Annex-XIV-A shall be replaced with the table given in the Annex to this circular.

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