MANU/SREG/0022/2015
Ministry : Securities and Exchange Board of India
Department/Board : Legal Affairs Department
Notification No. : SEBI/LAD-NRO/GN/2015-2016/010
Date of Notification : 14.08.2015
Date of Publication : 14.08.2015
Notification/ Circulars Referred : No. LAD-NRO/GN/2009-2010/09/165992 MANU/SREG/0023/2009;No. LAD-NRO/GN/2013-14/28/6720 MANU/SREG/0047/2013;No. LAD-NRO/GN/2014-15/27/541 MANU/SREG/0007/2015
Citing Reference:
No. LAD-NRO/GN/2009-2010/09/165992 MANU/SREG/0023/2009 Modified
No. LAD-NRO/GN/2013-14/28/6720 MANU/SREG/0047/2013 Referred
No. LAD-NRO/GN/2014-15/27/541 MANU/SREG/0007/2015 Referred
Securities and Exchange Board of India (Delisting of Equity Shares) (Second Amendment) Regulations, 2015.
No. SEBI/LAD-NRO/GN/2015-2016/010.--In exercise of the powers conferred by section 31 read with section 21A of the Securities Contracts (Regulation) Act, 1956 (42 of 1956), section 30, sub-section (1) of section 11 and sub-section (2) of section 11A 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 (Delisting of Equity Shares) Regulations, 2009, namely:-
1. These regulations may be called the Securities and Exchange Board of India (Delisting of Equity Shares) (Second 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 (Delisting of Equity Shares) Regulations, 2009, in regulation 3, in sub-regulation (1), the proviso shall be substituted with the following namely:-
"Provided that these regulations shall not apply to securities listed without making a public issue, on the institutional trading platform of a recognised stock exchange."
U. K. SINHA
CHAIRMAN
SECURITIES AND EXCHANGE BOARD OF INDIA
Footnotes:
1. The SEBI (Delisting of Equity Shares) Regulations, 2009, were published in the Gazette of India on 10 June, 2009 vide No. LAD-NRO/GN/2009-2010/09/165992.
2. The Principal Regulations were subsequently amended on:
(a) October 8, 2013 by the SEBI (Listing of Specified Securities on Institutional Trading Platform) Regulations, 2013 vide No. LAD-NRO/GN/2013-14/28/6720.
(b) March 24, 2015 by SEBI (Delisting of Equity Shares) (Amendment) Regulations, 2015 vide No. LAD-NRO/GN/2014-15/27/541.