Master Circular for Registrars to an Issue and Share Transfer Agents- (Securities and Exchange Board of India) (17 May 2023)

MANU/SMIS/0033/2023

Capital Market

I. Securities and Exchange Board of India (SEBI/the Board), from time to time, has been issuing various circulars/directions to Registrars to an Issue and Share Transfer Agents (RTA). In order to enable the users to have access to the applicable circulars at one place, this Master Circular in respect of RTA is being issued.

II. The SEBI circulars which are operational and to the extent relevant for RTAs are compiled in this Master Circular and are mentioned in the appendix. The circulars mentioned in Appendix shall stand rescinded from the date of issuance of this Master Circular.

III. Notwithstanding such rescission,

a. anything done or any action taken or purported to have been done or taken including registration or approval granted, fees collected, registration or approval, suspended or cancelled, any adjudication, enquiry or investigation commenced or show-cause notice issued under the rescinded circulars, prior to such rescission, shall be deemed to have been done or taken under the corresponding provisions of this Master Circular;

b. any application made to the Board under the rescinded circulars, prior to such rescission, and pending before it shall be deemed to have been made under the corresponding provisions of this Master Circular;

c. the previous operation of the rescinded circulars or anything duly done or suffered thereunder, any right, privilege, obligation or liability acquired, accrued or incurred under the rescinded circulars, any penalty, incurred in respect of any violation committed against the rescinded circulars, or any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty as aforesaid, shall remain unaffected as if the rescinded circulars have never been rescinded;

IV. This circular is issued in exercise of the powers conferred under Section 11 (1) of the Securities and Exchange Board of India Act, 1992.

V. A copy of this circular is available at the web page "Master Circulars" on the website www.sebi.gov.in.

VI. This circular is issued in exercise of the powers conferred by Section 11 (1) of Securities and Exchange Board of India Act, 1992 to protect the interest of investors in securities and to promote the development of, and to regulate, the securities market.

Tags : MASTER CIRCULAR REGISTRARS SHARE TRANSFER AGENTS