Notifications & Circulars Board nomination rights to unitholders of Infrastructure Investment Trusts (InvITs) (Securities and Exchange Board of India) (11.09.2023)1. Regulation 4(2)(h) of SEBI (Infrastructure Investment Trusts) Regulations, 2014 ("InvIT Regulations") inter-alia provides that unitholder(s) holdin....MANU/SMIS/0078/2023Capital MarketSpecial Campaign 3.0 of CBDT to begin from 2nd October, 2023 (Press Information Bureau) (11.09.2023)The Government of India undertook Special Campaign 2.0 for Swachhata in Government offices and disposal of pending matters from 2nd October, 2022 to 3....MANU/PIBU/2980/2023Direct TaxationLife Insurance Corporation of India (Employees') Pension (Second Amendment) Rules, 2023 (Ministry of Finance ) (11.09.2023)In exercise of the powers conferred by section 48 of the Life Insurance Corporation Act, 1956 (31 of 1956), the Central Government hereby makes the fo....MANU/FNSV/0032/2023InsuranceCabinet approves eCourts Phase III for 4 years (Press Information Bureau) (13.09.2023)The Union Cabinet chaired by the Prime Minister Shri Narendra Modi has approved the eCourts Project Phase III as a Central Sector Scheme spanning four....MANU/PIBU/2996/2023CivilRBI imposes monetary penalty on The Waghodia Urban Co-operative Bank Ltd., Dist. Vadodara, Gujarat (Reserve Bank of India) (14.09.2023)The Reserve Bank of India (RBI) has imposed, by an Order dated August 22, 2023, a monetary penalty of ₹ 5.00 lakh (Rupees Five Lakh only) on The Wagho....MANU/RPRL/0535/2023BankingRegulatory Reporting by AIFs (Securities and Exchange Board of India) (14.09.2023)1. In terms of Regulation 28 of SEBI (AIF) Regulations, 2012 read with Clause 15.1 of SEBI Master Circular for AIFs dated July 31, 2023, AIFs shall su....MANU/SMIS/0080/2023Capital Market