On 10 July 2026, the Securities and Exchange Board of India (SEBI) notified the SEBI (Listing Obligations and Disclosure Requirements) (Second Amendment) Regulations, 2026, introducing changes relating to the transfer and transmission of securities by listed entities.
The revised Regulations came into force on 10 July 2026.
Key Points:
-
The Regulations amend the SEBI (Listing Obligations and Disclosure Requirements) Regulations, 2015 (LODR Regulations).
-
Regulation 40(7) now requires listed entities to follow the procedures relating to transfer and transmission of securities as specified by SEBI from time to time.
-
Regulation 61(4) has been revised to replace the reference to procedures contained in Schedule VII with procedures specified by SEBI from time to time.
-
Clause C of Schedule VII has been removed from the LODR Regulations.
-
The amendments move the procedural framework for transfer and transmission of securities out of Schedule VII and allow SEBI to specify and update these requirements from time to time.
[SEBI LODR (Second Amendment) Regulations, 2026, dt 10-7-2026]
