SEBI issues circular on simplification of procedure and standardization of formats of documents for issuance of duplicate securities certificates

On May 25, 2022, SEBI has issued a circular for simplification of procedure and standardization of formats of documents for issuance of

SEBI
On May 25, 2022, SEBI has issued a circular for simplification of procedure and standardization of formats of documents for issuance of duplicate securities certificates.

Key points:

  1. Submission by the security holder of copy of FIR including e-FIR/Police complaint/Court injunction order/copy of plaint (where the suit filed has been accepted by the Court and Suit No. has been given), necessarily having details of the securities, folio number, distinctive number range and certificate numbers.
  2. Issuance of advertisement regarding loss of securities in a widely circulated newspaper.
  3. Submission of Affidavit and Indemnity bond as per the format prescribed by the Board. Note: There shall be no requirement of submission of surety for issuance of duplicate securities
  4. In case, the value of securities as on the date of submission of application, along with complete documentation as prescribed by the Board does not exceed Rs. 5 Lakhs, the above requirement will not be applicable.
  5. Applicant shall quantify the value of the securities on the basis of the closing price of such securities at any one of the recognized stock exchanges a day prior to the date of such submission in the application.
  6. An overseas securities holder shall be permitted to provide self-declaration of the security certificates lost/misplaced/stolen which shall be duly notarized/ apostilled/attested by the Indian Consulate /Embassy in their country of residence, along with self – attested copies of valid passport and overseas address proof.
  7. In case of non-availability of Certificate Nos./Distinctive Nos./ Folio nos., the RTA (upon written request by the security holder) shall provide the same, to the security holder only where the signature and the address of the security holder matches with the RTA / listed company’s records. In case the signature and /or the address do not match, the security holder shall first comply with the KYC procedure and then only the details of the securities shall be provided to the security holder by the RTA/listed company.
The listed company shall take special contingency insurance policy from the insurance company towards the risk arising out of the requirements relating to issuance of duplicate securities in order to safeguard and protect the interest of the listed company.

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