MANU/SREG/0020/2015
Ministry : Securities and Exchange Board of India
Department/Board : Legal Affairs Department
Notification No. : SEBI/LAD-NRO/GN/2015-2016/011
Date of Notification : 14.08.2015
Date of Publication : 14.08.2015
Notification/ Circulars Referred : No. LAD-NRO/GN/2012- 13/04/11262 MANU/SREG/0023/2012;No. LADNRO/GN/2013-14/24/6573 MANU/SREG/0044/2013;No. LAD-NRO/GN/2014-15/03/1089 MANU/SREG/0020/2014
Citing Reference:
No. LAD-NRO/GN/2012- 13/04/11262 MANU/SREG/0023/2012 Modified
No. LADNRO/GN/2013-14/24/6573 MANU/SREG/0044/2013 Referred
No. LAD-NRO/GN/2014-15/03/1089 MANU/SREG/0020/2014 Referred
Securities and Exchange Board of India (Alternative Investment Funds) (Amendment) Regulations, 2015.
No. SEBI/LAD-NRO/GN/2015-2016/011.--In exercise of the powers conferred by sub-section (1) of section 30 read with sub-section (1) of section 11, clause (ba) and clause (c) of sub-section (2) of section 11 and sub-section (1) and (1B) of section 12 of the Securities and Exchange Board of India Act, 1992 (15 of 1992), the Board hereby makes the following regulations to amend the Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012, namely,-
1. These regulations may be called the Securities and Exchange Board of India (Alternative Investment Funds) (Amendment) Regulations, 2015.
2. They shall come into force on the date of their publication in the Official Gazette.
3. In the Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012, in regulation 15, in sub-regulation (1), after clause (g), the following shall be inserted, namely:-
"(h) Investment by Category I and Category II Alternative Investment Funds in the shares of entities listed on institutional trading platform after the commencement of Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) (Fourth Amendment) Regulations, 2015 shall be deemed to be investment in 'unlisted securities' for the purpose of these regulations."
U. K. SINHA
CHAIRMAN
SECURITIES AND EXCHANGE BOARD OF INDIA
Footnote:
1. The Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012 were published in the Gazette of India on 21st May, 2012 vide No. LAD-NRO/GN/2012- 13/04/11262.
2. The SEBI (Alternative Investment Funds) Regulations, 2012 were subsequently amended on:-
(a) 16th September 2013 by Securities and Exchange Board of India Exchange Board of India (Alternative Investment Funds) (Amendment) Regulations, 2013 vide No. LADNRO/GN/2013-14/24/6573.
(b) 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.