MANU/SSMD/0039/2020
Ministry : Securities and Exchange Board of India
Department/Board : Integrated Surveillance Department
Circular No. : SEBI/HO/ISD/ISD/CIR/P/2020/135
Date : 23.07.2020
Notification/ Circulars Referred : Notification No. SEBI/LAD-NRO/GN/2020/23 dated July 17, 2020 MANU/SREG/0026/2020;Circular No. SEBI/HO/ISD/ISD/CIR/P/2019/82 dated July 19, 2019 MANU/SREG/0026/2019
Citing Reference:
Notification No. SEBI/LAD-NRO/GN/2020/23 dated July 17, 2020 MANU/SREG/0026/2020 Referred
Circular No. SEBI/HO/ISD/ISD/CIR/P/2019/82 dated July 19, 2019 MANU/SREG/0026/2019 Referred
To
1. All Listed Companies through the Stock Exchanges
2. All Intermediaries registered with SEBI under Section 12 of the SEBI Act, 1992
3. Fiduciaries as per SEBI (Prohibition of Insider Trading) Regulations, 2015
Dear Sir/Madam,
Reporting to Stock Exchanges regarding violations under Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015 relating to the Code of Conduct
1. Vide Gazette Notification No. SEBI/LAD-NRO/GN/2020/23 dated July 17, 2020, Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015 (PIT Regulations) have been further amended.
2. In terms of clause 13 of Schedule B (in case of listed companies) and clause 11 of Schedule C (in case of intermediaries and fiduciaries) read with Regulation 9 of the PIT Regulations, the listed companies, intermediaries and fiduciaries shall promptly inform the Stock Exchange(s) where the concerned securities are traded, regarding violations relating to CoC under PIT Regulations in such form and manner as may be specified by the Board from time to time.
3. SEBI, vide Circular No. SEBI/HO/ISD/ISD/CIR/P/2019/82 dated July 19, 2019, had specified the standard format for reporting of
violations related to CoC. The said format has been suitably modified and placed
at Annexure A. The listed companies, intermediaries and fiduciaries shall inform
the violations of PIT Regulations relating to CoC as per the revised format to
the Stock Exchange(s).
4. Further, in terms of clause 12 of Schedule B and clause 10 of Schedule C read with Regulation 9 of the PIT Regulations, any amount collected by the listed companies, intermediaries and fiduciaries under these clauses for violation(s) of CoC shall be remitted to the Board for credit to the Investor Protection and Education Fund (IPEF) administered by the Board under the Securities and Exchange Board of India Act, 1992.
5. As per Regulation 4(2) of SEBI (Investor Protection and
Education Fund) Regulations, 2009, such amounts shall be credited to the IPEF
through the online mode or by way of a demand draft (DD) in favour of the Board
(i.e. SEBI-IPEF) payable at Mumbai. The bank account details of SEBI-IPEF for
online transfer is given below:
|
Name of Beneficiary | SEBI-IPEF |
| Bank Name | Bank of India |
| Bank Branch | Bandra Kurla Complex (BKC) |
| Account Number | 012210210000008 |
| IFSC Code | BKID0000122 |
6. This circular is issued in supersession of Circular No. SEBI/HO/ISD/ISD/CIR/P/2019/82 dated July 19, 2019.
7. This circular is issued in exercise of the powers
conferred under section 11(1) of the Securities and Exchange Board of India Act,
1992 read with regulations 4(3) and 11 of the PIT Regulations and to protect the
interests of investors in securities and to promote the development of and to
regulate the securities market and shall come into force with immediate effect.
8. This circular is available on SEBI website. under the category "Circulars".
Yours faithfully,
N Sunil
Deputy General Manager
Annexure A
Report by (Name of the listed company/Intermediary/Fiduciary) for violations related to Code of Conduct under SEBI (Prohibition of Insider Trading) Regulations, 2015.
[For listed companies: Schedule B read with Regulation 9 (1) of SEBI (Prohibition of Insider Trading) Regulations, 2015
For Intermediaries/Fiduciaries: Schedule C read with Regulation 9(1) and 9(2) of SEBI (Prohibition of Insider Trading) Regulations, 2015]
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Sr. No. | Particulars | Details |
| 1 | Name of the listed company/Intermediary/Fiduciary |
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2 | Please tick appropriate checkbox Reporting in capacity of:
Listed Company
Intermediary
Fiduciary |
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3 | A. Details of Designated Person (DP) |
| i. Name of the DP |
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ii. PAN of the DP |
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iii. Designation of DP |
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iv. Functional Role of DP |
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v. Whether DP is Promoter or belongs to Promoter Group |
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B. If Reporting is for immediate relative of DP |
| i. Name of the immediate relative of DP |
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ii. PAN of the immediate relative of DP |
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C. Details of transaction(s) |
| i. Name of the scrip |
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ii. No of shares traded and value (Rs.) (Date-wise) |
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D. In case value of trade(s) is more than Rs. 10 lacs in a calendar quarter |
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i. Date of intimation of trade(s) by concerned DP/director/promoter/promoter group to Company under regulation 7 of SEBI (PIT) Regulations, 2015 |
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ii. Date of intimation of trade(s) by Company to stock exchanges under regulation 7 of SEBI (PIT) Regulations, 2015 |
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4 | Details of violations observed under Code of Conduct |
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5 | Action taken by Listed company/Intermediary/Fiduciary |
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6 | Reasons recorded in writing for taking action stated above |
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7 | Details of the previous instances of violations, if any, since last financial year |
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8 | If any amount collected for Code of Conduct violation(s) |
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i. Mode of transfer to SEBI-IPEF (Online/Demand Draft) |
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ii. Details of transfer/payment
In case of Online: | Particulars | Details | | Name of the transferor |
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Bank Name, branch and Account number |
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UTR/Transaction reference Number |
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Transaction date |
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Transaction Amount (in Rs.) |
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In case of Demand Draft (DD): | Particulars | Details | | Bank Name and branch |
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DD Number |
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DD date |
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DD amount (in Rs.) |
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9 | Any other relevant information |
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Yours faithfully,
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Date and Place
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Name and Signature of Compliance Officer
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PAN:
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Email ID:
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