Notifications & Circulars Notice for Research Proposals, Workshops and Conferences (Ministry of Corporate Affairs) (25.04.2022)Ministry of Corporate Affairs (MCA) is pleased to invite research proposals under the scheme "Funding Research and Studies, Workshops and Conferences ....MANU/DCAF/0041/2022Company Master Circular for Infrastructure Investment Trusts (InvITs) (Securities and Exchange Board of India) (26.04.2022)1. For effective regulation of Infrastructure Investment Trusts, Securities and Exchange Board of India (SEBI) has been issuing various circulars from....MANU/SIPM/0004/2022Capital MarketCabinet approves Amalgamation of Consultancy Development Centre with Council of Scientific and Industrial Research of DSIR (Press Information Bureau) (27.04.2022)The Union Cabinet chaired by the Prime Minister, Shri Narendra Modi, today has approved the following: i. The existing 13 employees of CDC....MANU/PIBU/2029/2022Commercial Amendment to the Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018 (Securities and Exchange Board of India) (27.04.2022)In exercise of the powers conferred under section 30 of the Securities and Exchange Board of India Act, 1992 (15 of 1992), the Board hereby makes the ....MANU/SREG/0022/2022Capital MarketCERT-In issues directions relating to information security practices, procedure, prevention, response and reporting of cyber incidents for safe and trusted internet (Press Information Bureau) (28.04.2022)The Indian Computer Emergency Response Team (CERT-In) serves as the national agency for performing various functions in the area of cyber security in ....MANU/PIBU/2039/2022CivilDepartment of Posts starts providing NPS services through online mode (Press Information Bureau) (28.04.2022)Department of Posts, Ministry of Communications (DoP) has been providing the National Pension Scheme (NPS-All Citizen Model Scheme), a voluntary Pensi....MANU/PIBU/2046/2022CivilCentral Government notifies Tamilnadu Construction Workers Welfare Board (Ministry of Finance ) (28.04.2022)In exercise of the powers conferred by clause (46) of section 10 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby notifies for ....MANU/CBDT/0049/2022Direct TaxationInsolvency and Bankruptcy Board of India (Liquidation Process) (Amendment) Regulations, 2022 (Insolvency and Bankruptcy Board of India) (28.04.2022)In exercise of the powers conferred by clause (t) of sub-section (1) of section 196 read with section 240 of the Insolvency and Bankruptcy Code, 2016 ....MANU/NMIC/0096/2022Insolvency