MANU/SREG/0023/2015
Ministry : Securities and Exchange Board of India
Department/Board : Legal Affairs Department
Notification No. : SEBI/LAD-NRO/GN/2015-2016/009
Date of Notification : 14.08.2015
Date of Publication : 14.08.2015
Notification/ Circulars Referred : No. LAD-NRO/GN/2011- 12/24/30181 MANU/SREG/0036/2011;No. LAD-NRO/GN/2012-13/36/7368 MANU/SREG/0019/2013;No. LAD-NRO/GN/2013-14/28/6720 MANU/SREG/0047/2013;Notification No. LAD-NRO/GN/2014-15/03/1089 MANU/SREG/0020/2014;No. LAD-NRO/GN/2014-15/28/542 MANU/SREG/0004/2015;No. SEB-LAD-NRO/OIAE/GN/2015-16/004 MANU/SREG/0012/2015
Citing Reference:
No. LAD-NRO/GN/2011- 12/24/30181 MANU/SREG/0036/2011 Modified
No. LAD-NRO/GN/2012-13/36/7368 MANU/SREG/0019/2013 Referred
No. LAD-NRO/GN/2013-14/28/6720 MANU/SREG/0047/2013 Referred
Notification No. LAD-NRO/GN/2014-15/03/1089 MANU/SREG/0020/2014 Referred
No. LAD-NRO/GN/2014-15/28/542 MANU/SREG/0004/2015 Referred
No. SEB-LAD-NRO/OIAE/GN/2015-16/004 MANU/SREG/0012/2015 Referred
Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) (Third Amendment) Regulations, 2015.
No. SEBI/LAD-NRO/GN/2015-2016/009.--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 following Regulations to amend the Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011, namely:-
1. These regulations may be called the Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) (Third 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 (Substantial Acquisition of Shares and Takeovers) Regulations, 2011, in regulation 1, in sub-regulation (3), the proviso shall be substituted by the following, namely:-
"Provided that these regulations shall not apply to direct and indirect acquisition of shares or voting rights in, or control over a company 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
Footnote:
1. The SEBI (Substantial Acquisition of Shares and Takeovers) Regulations, 2011 were published in the Gazette of India on 23rd September, 2011 vide No. LAD-NRO/GN/2011- 12/24/30181.
2. The Principal Regulations were subsequently amended on:
(a) March 26, 2013 by the SEBI (Substantial Acquisition of Shares and Takeovers) (Amendment) Regulations, 2013 vide No. LAD-NRO/GN/2012-13/36/7368.
(b) 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.
(c) May 23, 2014 by the SEBI (Payment of Fees) (Amendment) Regulations, 2014 vide Notification No. LAD-NRO/GN/2014-15/03/1089.
(d) March 24, 2015 by the SEBI (Substantial Acquisition of Shares and Takeovers) (Amendment) Regulations, 2015 vide No. LAD-NRO/GN/2014-15/28/542.
(e) May 5, 2015 by the SEBI (Substantial Acquisition of Shares and Takeovers) (Second Amendment) Regulations, 2015 vide No. SEB-LAD-NRO/OIAE/GN/2015-16/004.