MANU/SREG/0053/2022

Ministry : Securities and Exchange Board of India

Department/Board : Legal Affairs Department

Notification No. : SEBI/LAD-NRO/GN/2022/109

Date of Notification : 05.12.2022

Date of Publication : 05.12.2022

Notification/ Circulars Referred:No. SEBI/LAD-NRO/GN/2015-16/013 MANU/SREG/0025/2015;notification No. SEBI/LAD-NRO/GN/2015-16/27 MANU/SREG/0033/2015;notification No. SEBI/LAD-NRO/GN/2016-17/001 MANU/SREG/0016/2016;notification No. SEBI/ LAD-NRO/GN/2016-17/008 MANU/SREG/0021/2016;notification No. SEBI/ LAD-NRO/GN/2016-17/025 MANU/SREG/0001/2017;notification No. SEBI/LAD/NRO/GN/2016-17/029 MANU/SREG/0012/2017;Notification No. LAD-NRO/GN/2016-17/037 MANU/SREG/0011/2017;notification No. SEBI/LAD/NRO/GN/2016-17/38 MANU/SREG/0015/2017;notification No. SEBI/ LAD-NRO/GN/2018/10 MANU/SREG/0010/2018;notification No. SEBI/LAD-NRO/GN/2018/13 MANU/SREG/0015/2018;notification No. SEBI/LAD-NRO/GN/2018/21 MANU/SREG/0021/2018;notification No. SEBI/LAD-NRO/GN/2018/24 MANU/SREG/0023/2018;notification No. SEBI/LAD-NRO/GN/2018/30 MANU/SREG/0027/2018;notification No. SEBI/LAD-NRO/GN/2018/47 MANU/SREG/0040/2018;notification No. SEBI/LAD-NRO/GN/2019/07 MANU/SREG/0006/2019;notification No. SEBI/ LAD-NRO/GN/2019/12 MANU/SREG/0014/2019;notification No. SEBI/LAD-NRO/GN/2019/22 MANU/SREG/0025/2019;notification No. SEBI/LAD-NRO/GN/2019/28 MANU/SREG/0029/2019;notification No. SEBI/LAD-NRO/GN/2019/45 MANU/SREG/0044/2019;notification No. SEBI/ LAD-NRO/GN/2020/02 MANU/SREG/0002/2020;No. SEBI/LAD-NRO/GN/2020/10 MANU/SREG/0024/2020;notification No. SEBI/ LAD-NRO/GN/2020/25 MANU/SREG/0032/2020;notification No. SEBI/LAD-NRO/GN/2020/33 MANU/SREG/0040/2020;notification No. SEBI/ LAD-NRO/GN/2021/02 MANU/SREG/0002/2021;notification No. SEBI/ LAD-NRO/GN/2021/22 MANU/SREG/0027/2021;No. SEBI/LAD-NRO/GN/2021/30 MANU/SREG/0038/2021;notification No. SEBI/LAD-NRO/GN/2021/35 MANU/SREG/0043/2021;notification No. SEBI/LAD-NRO/GN/2021/42 MANU/SREG/0052/2021;notification No. SEBI/LAD-NRO/GN/2021/47 MANU/SREG/0057/2021;notification No. SEBI/LAD-NRO/GN/2021/55 MANU/SREG/0058/2021;notification No. SEBI/LAD-NRO/GN/2022/66 MANU/SREG/0006/2022;notification No. SEBI/LAD-NRO/GN/2022/76 MANU/SREG/0015/2022;notification No. SEBI/LAD-NRO/GN/2022/79 MANU/SREG/0019/2022;notification No. SEBI/LAD-NRO/GN/2022/80 MANU/SREG/0020/2022;notification No. SEBI/LAD-NRO/GN/2022/88 MANU/SREG/0032/2022;notification No. SEBI/LAD-NRO/GN/2022/103 MANU/SREG/0047/2022

Referred IN

Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Seventh Amendment) Regulations, 2022

No. SEBI/LAD-NRO/GN/2022/109.--In exercise of the powers conferred by section 11, subsection (2) of section 11A and section 30 of the Securities and Exchange Board of India Act, 1992 (15 of 1992) read with section 31 of the Securities Contracts (Regulation) Act, 1956 (42 of 1956), the Board hereby makes the following regulations to further amend the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015, namely:-

4. These regulations may be called the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Seventh Amendment) Regulations, 2022.

5. They shall come into force on the date of their publication in the Official Gazette.

6. In the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015 -

I. in regulation 102, after sub-regulation (1), the following new sub-regulation shall be inserted, namely, -

"(1A) The Board may after due consideration of the interest of the investors and the securities market and for the development of the securities market, relax the strict enforcement of any of the requirements of these regulations, if an application is made by the Central Government in relation to its strategic disinvestment in a listed entity."

BABITHA RAYUDU, Executive Director
[ADVT.-III/4/Exty./443/2022-23]

Footnotes:

1. The Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015 were published in the Gazette of India on 2nd September 2015 vide No. SEBI/LAD-NRO/GN/2015-16/013.

2. The Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015, were subsequently amended on:

a) December 22, 2015 by the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Amendment) Regulations, 2015 vide notification No. SEBI/LAD-NRO/GN/2015-16/27.

b) May 25, 2016 by Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Amendment) Regulations, 2016 vide notification No. SEBI/LAD-NRO/GN/2016-17/001.

c) July 8, 2016 by Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Second Amendment) Regulations, 2016 vide notification No. SEBI/ LAD-NRO/GN/2016-17/008.

d) January 4, 2017 by Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Third Amendment) Regulations, 2016 vide notification No. SEBI/ LAD-NRO/GN/2016-17/025.

e) February 15, 2017 by Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Amendment) Regulations, 2017 vide notification No. SEBI/LAD/NRO/GN/2016-17/029.

f) March 6, 2017 by the Securities and Exchange Board of India (Payment of Fees and Mode of Payment) (Amendment) Regulations, 2017 vide Notification No. LAD-NRO/GN/2016-17/037 read with March 29, 2017 by Securities and Exchange Board of India (Payment of Fees and Mode of Payment) (Amendment) Regulations, 2017 vide notification No. SEBI/LAD/NRO/GN/2016-17/38.

g) May 9, 2018 by the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Amendment) Regulations, 2018 vide notification No. SEBI/ LAD-NRO/GN/2018/10.

h) May 30, 2018 by the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Second Amendment) Regulations, 2018 vide notification No. SEBI/LAD-NRO/GN/2018/13.

i) June 1, 2018 by the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Third Amendment) Regulations, 2018 vide notification No. SEBI/LAD-NRO/GN/2018/21.

j) June 8, 2018 by the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Fourth Amendment) Regulations, 2018 vide notification No. SEBI/LAD-NRO/GN/2018/24.

k) September 6, 2018 by the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Fifth Amendment) Regulations, 2018 vide notification No. SEBI/LAD-NRO/GN/2018/30.

l) November 16, 2018 by the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Sixth Amendment) Regulations, 2018 vide notification No. SEBI/LAD-NRO/GN/2018/47.

m) March 29, 2019 by the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Amendment) Regulations, 2019 vide notification No. SEBI/LAD-NRO/GN/2019/07.

n) May 7, 2019 by the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Second Amendment) Regulations, 2019, vide notification No. SEBI/ LAD-NRO/GN/2019/12.

o) June 27, 2019 by the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Third Amendment) Regulations, 2019, vide notification No. SEBI/LAD-NRO/GN/2019/22.

p) July 29, 2019 by the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Fourth Amendment) Regulations, 2019, vide notification No. SEBI/LAD-NRO/GN/2019/28.

q) December 26, 2019 by the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Fifth Amendment) Regulations, 2019, vide notification No. SEBI/LAD-NRO/GN/2019/45.

r) January 10, 2020 by the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Amendment) Regulations, 2020, vide notification No. SEBI/ LAD-NRO/GN/2020/02.

s) April 17, 2020 by the Securities and Exchange Board of India (Regulatory Sandbox) (Amendment) Regulations, 2020 vide No. SEBI/LAD-NRO/GN/2020/10.

t) August 5, 2020 by the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Second Amendment) Regulations, 2020, vide notification No. SEBI/ LAD-NRO/GN/2020/25.

u) October 8, 2020 by the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Third Amendment) Regulations, 2020, vide notification No. SEBI/LAD-NRO/GN/2020/33.

v) January 8, 2021 by the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Amendment) Regulations, 2021, vide notification No. SEBI/ LAD-NRO/GN/2021/02.

w) May 5, 2021 by the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Second Amendment) Regulations, 2021, vide notification No. SEBI/ LAD-NRO/GN/2021/22.

x) August 3, 2021 by the Securities and Exchange Board of India (Regulatory Sandbox) (Amendment) Regulations, 2021 vide notification No. SEBI/LAD-NRO/GN/2021/30.

y) August 3, 2021 by the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Third Amendment) Regulations, 2021, vide notification No. SEBI/LAD-NRO/GN/2021/35.

z) August 13, 2021 by the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Fourth Amendment) Regulations, 2021, vide notification No. SEBI/LAD-NRO/GN/2021/42.

aa) September 7, 2021 by the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Fifth Amendment) Regulations, 2021, vide notification No. SEBI/LAD-NRO/GN/2021/47.

bb) November 9, 2021 by the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Sixth Amendment) Regulations, 2021, vide notification No. SEBI/LAD-NRO/GN/2021/55.

cc) January 24, 2022 by the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Amendment) Regulations, 2022, vide notification No. SEBI/LAD-NRO/GN/2022/66.

dd) March 22, 2022 by the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Second Amendment) Regulations, 2022, vide notification No. SEBI/LAD-NRO/GN/2022/76.

ee) April 11, 2022 by the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Third Amendment) Regulations, 2022, vide notification No. SEBI/LAD-NRO/GN/2022/79.

ff) April 25, 2022 by the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Fourth Amendment) Regulations, 2022 vide notification No. SEBI/LAD-NRO/GN/2022/80.

gg) July 25, 2022 by the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Fifth Amendment) Regulations, 2022 vide notification No. SEBI/LAD-NRO/GN/2022/88.

hh) November 14, 2022 by the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Sixth Amendment) Regulations, 2022 vide notification No. SEBI/LAD-NRO/GN/2022/103.