MANU/SREG/0032/2015
Ministry : Securities and Exchange Board of India
Department/Board : Legal Affairs Department
Notification No. : SEBI/LAD-NRO/GN/2015-2016/025
Date of Notification : 27.10.2015
Date of Publication : 27.10.2015
Notification/ Circulars Referred : No. LAD-NRO/GN/2009- 10/15/174471 MANU/SREG/0037/2009;No. LAD-NRO/GN/2009- 10/23/186926 MANU/SREG/0051/2009;No. LAD-NRO/GN/2009- 2010/25/189240 MANU/SREG/0002/2010;No. LADNRO/GN/2009- 10/26/190146 MANU/SREG/0004/2010;No. LADNRO/GN/2010-11/03/1104 MANU/SREG/0018/2010;No. LADNRO/GN/2010-11/19/26456 MANU/SREG/0041/2010;F. No. LADNRO/GN/2011-12/05/13907 MANU/SREG/0013/2011;No. LAD-NRO/GN/2011-12/24/30181 MANU/SREG/0036/2011;F. No. LADNRO/GN/2011- 12/25/30309 MANU/SREG/0037/2011;No. LAD-NRO/GN/2011- 12/34/2499 MANU/SREG/0009/2012;No. LADNRO/GN/2011-12/35/3186 MANU/SREG/0008/2012;No. LAD-NRO/GN/2012-13/04/11262 MANU/SREG/0023/2012;No. LADNRO/GN/2012-13/12/18951 MANU/SREG/0032/2012;No. LADNRO/GN/2012-13/18/5391 MANU/SREG/0052/2012;No. LAD-NRO/GN/2012- 13/32/4947 MANU/SREG/0013/2013;No. LADNRO/GN/2013-14/19/6422 MANU/SREG/0040/2013;No. LAD-NRO/GN/2013-14/36/12 MANU/SREG/0001/2014;No. LAD-NRO/GN/2013- 14/44/226 MANU/SREG/0010/2014;No. LAD-NRO/GN/2014-15/03/1089 MANU/SREG/0020/2014;No. LADNRO/GN/2014-15/06/1372 MANU/SREG/0027/2014;No. LAD-NRO/GN/2014- 15/24/538 MANU/SREG/0006/2015;No. SEBI-NRO/OIAE/GN/2015-16/003 MANU/SREG/0013/2015;No. SEBI/LAD-NRO/GN/2015-16/007 MANU/SREG/0019/2015;No.SEBI/LAD-NRO/GN/2015-16/008 MANU/SREG/0021/2015;No.SEBI/LAD-NRO/GN/2015-16/012 MANU/SREG/0024/2015;No. SEBI/LAD-NRO/GN/2015- 16/013 MANU/SREG/0025/2015;No. SEBI/LAD-NRO/GN/2015-16/18 MANU/SREG/0029/2015
Subject: Capital Market
Citing Reference:
No. LAD-NRO/GN/2009- 10/15/174471 MANU/SREG/0037/2009 Modified
No. LAD-NRO/GN/2009- 10/23/186926 MANU/SREG/0051/2009 Referred
No. LAD-NRO/GN/2009- 2010/25/189240 MANU/SREG/0002/2010 Referred
No. LADNRO/GN/2009- 10/26/190146 MANU/SREG/0004/2010 Referred
No. LADNRO/GN/2010-11/03/1104 MANU/SREG/0018/2010 Referred
No. LADNRO/GN/2010-11/19/26456 MANU/SREG/0041/2010 Referred
F. No. LADNRO/GN/2011-12/05/13907 MANU/SREG/0013/2011 Referred
No. LAD-NRO/GN/2011-12/24/30181 MANU/SREG/0036/2011 Referred
F. No. LADNRO/GN/2011- 12/25/30309 MANU/SREG/0037/2011 Referred
No. LAD-NRO/GN/2011- 12/34/2499 MANU/SREG/0009/2012 Referred
No. LADNRO/GN/2011-12/35/3186 MANU/SREG/0008/2012 Referred
No. LAD-NRO/GN/2012-13/04/11262 MANU/SREG/0023/2012 Referred
No. LADNRO/GN/2012-13/12/18951 MANU/SREG/0032/2012 Referred
No. LADNRO/GN/2012-13/18/5391 MANU/SREG/0052/2012 Referred
No. LAD-NRO/GN/2012- 13/32/4947 MANU/SREG/0013/2013 Referred
No. LADNRO/GN/2013-14/19/6422 MANU/SREG/0040/2013 Referred
No. LAD-NRO/GN/2013-14/36/12 MANU/SREG/0001/2014 Referred
No. LAD-NRO/GN/2013- 14/44/226 MANU/SREG/0010/2014 Referred
No. LAD-NRO/GN/2014-15/03/1089 MANU/SREG/0020/2014 Referred
No. LADNRO/GN/2014-15/06/1372 MANU/SREG/0027/2014 Referred
No. LAD-NRO/GN/2014- 15/24/538 MANU/SREG/0006/2015 Referred
No. SEBI-NRO/OIAE/GN/2015-16/003 MANU/SREG/0013/2015 Referred
No. SEBI/LAD-NRO/GN/2015-16/007 MANU/SREG/0019/2015 Referred
No.SEBI/LAD-NRO/GN/2015-16/008 MANU/SREG/0021/2015 Referred
No.SEBI/LAD-NRO/GN/2015-16/012 MANU/SREG/0024/2015 Referred
No. SEBI/LAD-NRO/GN/2015- 16/013 MANU/SREG/0025/2015 Referred
No. SEBI/LAD-NRO/GN/2015-16/18 MANU/SREG/0029/2015 Referred
Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) (Seventh Amendment) Regulations, 2015
No. SEBI/LAD-NRO/GN/2015-2016/025.--In exercise of the powers conferred by section 30 of the Securities and Exchange Board of India Act, 1992 (15 of 1992), the Board hereby makes the following Regulations to further amend the Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009, namely:-
1. These Regulations may be called the Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) (Seventh Amendment) Regulations, 2015.
2.
They shall come into force on the 1st day of December, 2015.
3. In the Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009,-
(i) in regulation 58, in sub-regulation (1), the words, symbols and numbers "of the memorandum prescribed under sub-section (3) of section 56 of the Companies Act, 1956 and additional disclosures" shall be omitted.
(ii) in Schedule VIII, for Part D, the following shall be substituted, namely-
"PART D
[See regulation 58(1)]
DISCLOSURES IN ABRIDGED PROSPECTUS
Disclosures:
(I) Information as is material and appropriate to enable the investors to make an informed decision shall be disclosed in the abridged prospectus.
(II) An issuer making a public issue of specified securities shall make the disclosures in the abridged prospectus as per the format specified by the Board from time to time.
General Instructions:
(I) The abridged prospectus shall be submitted to the Board (one copy).
(II) The abridged prospectus including the application form shall not exceed 5 sheets (printed both sides).
(III) Information which is of generic nature and not specific to the issuer shall be brought out in the form of a General Information Document (GID) as specified by the Board.
(IV) Abridged Prospectus shall be printed in a booklet form of A4 size paper.
(V) The Abridged Prospectus shall be printed in a font size which shall not be visually smaller than Times New Roman size 11 (or equivalent) with 1.0 line spacing.
(VI) Information required to be given in Tabular Format shall not appear in running text format.
(VII) The order in which items appear in the abridged prospectus shall be as specified by the Board.
(VIII) The application form shall be so positioned that on the tearing-off of the application form, no part of the information given in the abridged prospectus is mutilated."
U. K. SINHA CHAIRMAN
SECURITIES AND EXCHANGE BOARD OF INDIA
Footnote:
1. The SEBI (Issue of Capital and Disclosure Requirements) Regulations, 2009 were published in the Gazette of India on 26th August, 2009 vide No. LAD-NRO/GN/2009- 10/15/174471.
2. The SEBI (Issue of Capital and Disclosure Requirements) Regulations, 2009 were subsequently amended on:-
(1) 11th December, 2009 by Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) (Amendment) Regulations, 2009 vide No. LAD-NRO/GN/2009- 10/23/186926.
(2) 1st January, 2010 by Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) (Amendment) Regulations, 2010 vide No. LAD-NRO/GN/2009- 2010/25/189240.
(3) 8th January, 2010 by Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) (Second Amendment) Regulations, 2010 vide No. LADNRO/GN/2009- 10/26/190146.
(4) 13th April, 2010 by Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) (Third Amendment) Regulations, 2010 vide No. LADNRO/GN/2010-11/03/1104.
(5) 12th November, 2010 by Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) (Fourth Amendment) Regulations, 2010 vide No. LADNRO/GN/2010-11/19/26456.
(6) 29th April, 2011 by Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) (Amendment) Regulations, 2011 vide F. No. LADNRO/GN/2011-12/05/13907.
(7) 23rd September, 2011 by Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011 vide No. LAD-NRO/GN/2011-12/24/30181.
(8) 23rd September, 2011 by Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) (Second Amendment) Regulations, 2011 vide F. No. LADNRO/GN/2011- 12/25/30309.
(9) 30th January, 2012 by Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) (Amendment) Regulations, 2012 vide No. LAD-NRO/GN/2011- 12/34/2499.
(10) 7th February, 2012 by Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) (Second Amendment) Regulations, 2012 vide No. LADNRO/GN/2011-12/35/3186.
(11) 21st May, 2012 by Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012 vide No. LAD-NRO/GN/2012-13/04/11262.
(12) 24th August, 2012 by Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) (Third Amendment) Regulations, 2012 vide No. LADNRO/GN/2012-13/12/18951.
(13) 12th October, 2012 by Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) (Fourth Amendment) Regulations, 2012 vide No. LADNRO/GN/2012-13/18/5391.
(14) 27th February, 2013 by Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements)(Amendment) Regulations, 2013 vide No. LAD-NRO/GN/2012- 13/32/4947.
(15) 26th August, 2013 by Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements)(Second Amendment) Regulations, 2013 vide No. LADNRO/GN/2013-14/19/6422.
(16) 8th October, 2013 by Securities and Exchange Board of India (Listing of Specified Securities on Institutional Trading Platform) Regulations, 2013 vide No. LADNRO/GN/2013-14/28/6720.
(17) 7th January, 2014 by Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014 vide No. LAD-NRO/GN/2013-14/36/12.
(18) 4th February, 2014 by Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) (Amendment) Regulations, 2014 vide No. LAD-NRO/GN/2013- 14/44/226.
(19) 23rd May, 2014 by Securities and Exchange Board of India (Payment of Fees) (Amendment) Regulations, 2014 vide No. LAD-NRO/GN/2014-15/03/1089.
(20) 25th August, 2014 by Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) (Second Amendment) Regulations, 2014 vide No. LADNRO/GN/2014-15/06/1372.
(21) 24th March 2015 by Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) (Amendment) Regulations, 2015 vide No. LAD-NRO/GN/2014- 15/24/538.
(22) 5th of May, 2015 by SEBI (Issue of Capital and Disclosure Requirements) (Second Amendment) Regulations, 2015 vide No. SEBI-NRO/OIAE/GN/2015-16/003.
(23) 11th of August, 2015 by SEBI (Issue of Capital and Disclosure Requirements) (Third Amendment) Regulations, 2015 vide No. SEBI/LAD-NRO/GN/2015-16/007.
(24) 14th of August, 2015 by SEBI (Issue of Capital and Disclosure Requirements) (Fourth Amendment) Regulations, 2015 vide No.SEBI/LAD-NRO/GN/2015-16/008.
(25) 14th of August, 2015 by SEBI (Issue of Capital and Disclosure Requirements) (Fifth Amendment) Regulations, 2015 vide No.SEBI/LAD-NRO/GN/2015-16/012.
(26) 02nd of September, 2015 by Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015 vide No. SEBI/LAD-NRO/GN/2015- 16/013.
(27) 10th of September, 2015 by SEBI (Issue of Capital and Disclosure Requirements) (Sixth Amendment) Regulations, 2015 vide No. SEBI/LAD-NRO/GN/2015-16/18.