MANU/SREG/0015/2023
Ministry : Securities and Exchange Board of India
Department/Board : Legal Affairs Department
Notification No. : SEBI/LAD-NRO/GN/2023/128
Date of Notification : 14.03.2023
Date of Publication : 15.03.2023
Notification/ Circulars Referred : No. SEBI/LAD-NRO/GN/2019/36 MANU/SREG/0038/2019;No. SEBI/LAD-NRO/GN/2019/44 MANU/SREG/0043/2019;No SEBI/LAD-NRO/GN/2020/09 MANU/SREG/0011/2020;No. SEBI/LAD-NRO/GN/2020/10. MANU/SREG/0024/2020;No. SEBI/LAD-NRO/GN/2021/30 MANU/SREG/0038/2021;No. SEBI/LAD-NRO/GN/2021/32 MANU/SREG/0040/2021;No. SEBI/LAD-NRO/GN/2021/54 MANU/SREG/0062/2021;No. SEBI/LAD-NRO/GN/2022/64 MANU/SREG/0002/2022;No. SEBI/LAD-NRO/GN/2022/99 MANU/SREG/0046/2022
Citing Reference:
No. SEBI/LAD-NRO/GN/2019/36 MANU/SREG/0038/2019 Referred
No. SEBI/LAD-NRO/GN/2019/44 MANU/SREG/0043/2019 Referred
No SEBI/LAD-NRO/GN/2020/09 MANU/SREG/0011/2020 Referred
No. SEBI/LAD-NRO/GN/2020/10. MANU/SREG/0024/2020 Referred
No. SEBI/LAD-NRO/GN/2021/30 MANU/SREG/0038/2021 Referred
No. SEBI/LAD-NRO/GN/2021/32 MANU/SREG/0040/2021 Referred
No. SEBI/LAD-NRO/GN/2021/54 MANU/SREG/0062/2021 Referred
No. SEBI/LAD-NRO/GN/2022/64 MANU/SREG/0002/2022 Referred
No. SEBI/LAD-NRO/GN/2022/99 MANU/SREG/0046/2022 Referred
Securities and Exchange Board of India (Foreign Portfolio Investors) (Amendment) Regulations, 2023
No. SEBI/LAD-NRO/GN/2023/128.--In exercise of the powers conferred by sub-section (1) of Section 30 read with sub-section (1) of Section 11, clause (ba) of sub-section (2) of section 11 and sub-sections (1) and (1A) of Section 12 of the Securities and Exchange Board of India Act, 1992 (15 of 1992), and under Section 25 of the Depositories Act, 1996 (22 of 1996), the Securities and Exchange Board of India hereby, makes the following regulations, to further amend the Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019, namely,--
1. These regulations maybe called the Securities and Exchange Board of India (Foreign Portfolio Investors) (Amendment) Regulations, 2023.
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 (Foreign Portfolio Investors) Regulations, 2019, --
I. In regulation 3, --
i. in sub-regulation (2),
a. after the words "Form" and before the words "specified by the Government or the Board from time to time", the words "and manner" shall be inserted.
b. after the words "Part A of the Second Schedule", the words "and any documents in the manner specified by the Board from time to time" shall be inserted.
II. In regulation 22,
i. in sub-regulation (1), in clause (b), the word "forthwith" shall be substituted with the words and symbol "as soon as possible but not later thanseven working days,".
ii. in sub-regulation (1), clause (c) shall be substituted with the following, namely,-
"(c) as soon as possible but not later thanseven working days, inform the Board and designated depository participant in writing, if there is any material change in the information including any direct or indirect change in its structure or ownership or control or investor group previously furnished by him to the Board or designated depository participant;"
iii. in sub-regulation (1), in clause (e), the word "forthwith" shall be substituted with the words and symbol "as soon as possible but not later thanseven working days,".
iv. in sub-regulation (1), after clause (k), the following clause shall be inserted, namely, -
"(l) ensure that accurate details regarding its investor group are maintained with its designated depository participant at all times."
v. sub-regulation (5) shall be substituted with the following namely,-
"(5) In case of any direct or indirect change in structure or common ownership or control of the foreign portfolio investor or investor group, it shall,as soon as possible but not later thanseven working days, bring the same to the notice of its designated depository participant."
III. In regulation 31, in sub-regulation (1)
i. in clause (b), the word "forthwith" shall be substituted with the words "as soon as possible but not later than two working days".
ii. in clause (c), the word "forthwith" shall be substituted with the words and symbol "as soon as possible but not later than two working days,".
iii. in clause (g), the word "forthwith" shall be substituted with the words "as soon as possible but not later than two working days,".
BABITHA RAYUDU, Executive Director
[ADVT.-III/4/Exty./697/2022-23]
Footnote:
1. The Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019, the Principal Regulations were published in the Gazette of India on September 23, 2019 vide No. SEBI/LAD-NRO/GN/2019/36).
2. The Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019 were subsequently amended on -
(1) 19th December, 2019 by the Securities and Exchange Board of India (Foreign Portfolio Investors) (Amendment) Regulations, 2019 vide No. SEBI/LAD-NRO/GN/2019/44.
(2) 7th April, 2020 by the Securities and Exchange Board of India (Foreign Portfolio Investors) (Amendment) Regulations, 2020 vide No SEBI/LAD-NRO/GN/2020/09.
(3) 17th April, 2020 by the Securities and Exchange Board of India (Regulatory Sandbox) (Amendment) Regulations, 2020 vide No. SEBI/LAD-NRO/GN/2020/10.
(4) 3rd August, 2021, by the Securities and Exchange Board of India (Regulatory Sandbox) (Amendment) Regulations, 2021, vide No. SEBI/LAD-NRO/GN/2021/30.
(5) 3rd August, 2021 by the Securities and Exchange Board of India (Foreign Portfolio Investors) (Amendment) Regulations, 2021 vide No. SEBI/LAD-NRO/GN/2021/32.
(6) 26th October, 2021 by the Securities and Exchange Board of India (Foreign Portfolio Investors) (Second Amendment) Regulations, 2021 vide No. SEBI/LAD-NRO/GN/2021/54
(7) 14th January, 2022 by the Securities and Exchange Board of India (Foreign Portfolio Investors) (Amendment) Regulations, 2022 vide No. SEBI/LAD-NRO/GN/2022/64
(8) 9th November, 2022 by the Securities and Exchange Board of India (Payment of Fees (Amendment) Regulations, 2022 vide No. SEBI/LAD-NRO/GN/2022/99.