MANU/SDIP/0001/2021
Ministry : Securities and Exchange Board of India
Department/Board : Integrated Surveillance Department
Circular No. : SEBI/HO/ISD/ISD/CIR/P/2021/19
Date : 09.02.2021
Notification/ Circulars Referred : Circular nos. CIR/ISD/01/2015 dated May 11, 2015 MANU/SREG/0014/2015;CIR/ISD/02/2015 dated September 16, 2015 MANU/SDIP/0002/2015
Citing Reference:
Circular nos. CIR/ISD/01/2015 dated May 11, 2015 MANU/SREG/0014/2015 Referred
CIR/ISD/02/2015 dated September 16, 2015 MANU/SDIP/0002/2015 Referred
To
All Recognized Stock Exchanges
Dear Sir/Madam,
Revised disclosure formats under Regulation 7 of SEBI (Prohibition of Insider Trading) Regulations, 2015
1. SEBI, vide Circular nos. CIR/ISD/01/2015 dated May 11, 2015 and CIR/ISD/02/2015 dated September 16, 2015, had specified the formats for disclosures under Regulation 7 of SEBI (Prohibition of Insider Trading) Regulations, 2015 ("PIT Regulations").
2.
In light of amendments to the PIT Regulations effecting the inclusion of member
of the promoter group, and designated person in place of employee, in Regulation
7 of PIT Regulations; and on the basis of feedback received from market
participants and stock exchanges, the relevant disclosure formats (Forms B to D)
have been suitably revised.
3. The updated/revised formats are annexed to this circular. The other conditions stipulated in the aforesaid circulars shall remain unchanged.
4. The Stock Exchanges are advised to bring the provisions of this circular to the notice of all listed companies and also disseminate the same on their websites.
5. 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.
6.
This circular is available on the SEBI website. under
the category "Legal→Circulars".
Yours faithfully,
Kranti Sardesai
Deputy General Manager
FORM B
SEBI (Prohibition of Insider Trading) Regulations, 2015
[Regulation 7 (1) (b) read with Regulation 6(2)-Disclosure on becoming a Key Managerial Personnel/Director/Promoter/Member of the promoter group]
Name of the company: __________________________
ISIN of the company: ___________________________
Details of Securities held on appointment of Key Managerial Personnel (KMP) or Director or upon becoming a Promoter or member of the promoter group of a listed company and immediate relatives of such persons and by other such persons as mentioned in Regulation 6(2).
|
Name, PAN, CIN/DIN & Address with contact nos. | Category of Person (KMP/Director or Promoter or member of the promoter group/Immediate relative to/others, etc.) | Date of appointment of KMP/Director/OR Date of becoming Promoter/member of the promoter group | Securities held at the time of appointment of KMP/Director or upon becoming Promoter or member of the promoter group | % of Shareholding |
| Type of securities (For e.g.-Shares, Warrants, Convertible Debentures, Rights entitlements, etc.) | No. |
| 1 | 2 | 3 | 4 | 5 | 6 |
Note: "Securities" shall have the meaning as defined under regulation 2(1)(i) of SEBI (Prohibition of Insider Trading) Regulations, 2015.
Details
of Open Interest (OI) in derivatives on the securities of the company held on
appointment of KMP or Director or upon becoming a Promoter or member of the
promoter group of a listed company and immediate relatives of such persons and
by other such persons as mentioned in Regulation 6(2).
|
Open Interest of the Future contracts held at the time of appointment of Director/KMP or upon becoming Promoter/member of the promoter group | Open Interest of the Option Contracts held at the time of appointment of Director/KMP or upon becoming Promoter/member of the promoter group |
| Contract specifications | Number of units (contracts * lot size) | Notional value in Rupee terms | Contract specifications | Number of units (contracts * lot size) | Notional value in Rupee terms |
| 7 | 8 | 9 | 10 | 11 | 12 |
Note: In case of Options, notional value shall be calculated based on premium plus strike price of options
Name
& Signature:
Designation:
Date:
Place:
FORM C
SEBI (Prohibition of Insider Trading) Regulations, 2015
[Regulation 7 (2) read with Regulation 6(2)-Continual Disclosure]
Name of the company: ____________________________
ISIN of the company: _____________________________
Details of change in holding of Securities of Promoter, Member of the Promoter Group, Designated Person or Director of a listed company and immediate relatives of such persons and other such persons as mentioned in Regulation 6(2).
|
Name, PAN, CIN/DIN, & address with contact nos. | Category of Person (Promoter/member of the promoter group/designated person/Directors/immediate relative to/others etc.) | Securities held prior to acquisition/disposal | Securities acquired/Disposed | Securities held post acquisition/disposal | Date of allotment advice/acquisition of shares/disposal of shares, specify | Date of intimation to company | Mode of acquisition/disposal (on market/public/rights/preferential offer/off market/Inter-se transfer, ESOPs, etc.) | Exchange on which the trade was executed |
| Type of securities (For e.g.-Shares Warrants, Convertible Debentures, Rights entitlements etc.) | No. and % of share holding, | Type of securities (For e.g.-Shares, Warrants, Convertible Debentures, Rights entitlement, etc.) | No. | Value | Transaction Type (Purchase/sale Pledge/Revocation/Invocation/Others-please specify) | Type of securities (For e.g.-Shares, Warrants, Convertible Debentures, Rights entitlement, etc.) | No. and % of shareholding | From | To |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 | 11 | 12 | 13 | 14 | 15 |
Note: (i) "Securities" shall have the meaning as defined under regulation 2(1)(i) of SEBI (Prohibition of Insider Trading) Regulations, 2015.
(ii)
Value of transaction excludes taxes/brokerage/any other charges
Details
of trading in derivatives on the securities of the company by Promoter, member
of the promoter group, designated person or Director of a listed company and
immediate relatives of such persons and other such persons as mentioned in
Regulation 6(2).
|
Trading in derivatives (Specify type of contract, Futures or Options etc.) | Exchange on which the trade was executed |
| Type of contract | Contract specifications | Buy | Sell |
| Notional Value | Number of units (contracts * lot size) | Notional Value | Number of units (contracts * lot size) |
| 16 | 17 | 18 | 19 | 20 | 21 | 22 |
Note: In case of Options, notional value shall be calculated based on Premium plus strike price of options.
Name
& Signature:
Designation:
Date:
Place:
FORM D (Indicative format)
SEBI (Prohibition of Insider Trading) Regulations, 2015
Regulation 7(3)-Transactions by Other connected persons as identified by the company
Details of trading in securities by other connected persons as identified by the company
|
Name, PAN, CIN/DIN, & address with contact nos. of other connected persons as identified by the company | Connection with company | Securities held prior to acquisition/disposal | Securities acquired/Disposed |
|
Securities held post acquisition/disposal | Date of allotment advice/acquisition of shares/disposal of shares specify | Date of intimation to company | Mode of acquisition/disposal (on market/public/rights/Preferential offer/off market/Inter-se transfer, ESOPs etc.) | Exchange on which the trade was executed |
| Type of securities (For e.g.-Shares, Warrants, Convertible Debentures, Rights entitlement, etc.) | No. and % of shareholding | Type of securities (For e.g.-Shares, Warrants Convertible Debentures, Rights entitlement, etc.) | No. | Value | Transaction Type (Purchase/Sale/Pledge/Revocation/Invocation/Others-please specify) | Type of securities (For e.g.-Shares, Warrants, Convertible Debentures, Rights entitlement, etc.) | No. and % of share holding | From | To |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 | 11 | 12 | 13 | 14 | 15 |
Note: (i) "Securities" shall have the meaning as defined under regulation 2(1)(i) of SEBI (Prohibition of Insider Trading) Regulations, 2015.
(ii)
Value of transaction excludes taxes/brokerage/any other charges
Details
of trading in derivatives on the securities of the company by other connected
persons as identified by the company
|
Trading in derivatives (Specify type of contract, Futures or Options etc.) | Exchange on which the trade was executed |
| Type of Contract | Contract specifications | Buy | Sell |
| Notional Value | Number of units (contracts * lot size) | Notional Value | Number of units (contracts * lot size) |
| 16 | 17 | 18 | 19 | 20 | 21 | 22 |
Note: In case of Options, notional value shall be calculated based on premium plus strike price of options.
Name:
Signature:
Place: