Rajasthan HC Allows Joint Application Filed for Waiver of 6 Months Cooling Off Period  ||  Kerala HC Directs to Enquire Into Allegations of Media Trial in Actor Assault Case  ||  Delhi HC Issues Notice on Plea Filed Against Illegal Encroachment of Government Land  ||  Kerala HC: Consent of Accused Not Necessary to Acquire Voice Sample  ||  Delhi HC Sets Aside Order Passed of Criminal Contempt for Sending Summon Over Whatsapp  ||  Rajasthan HC: Land Reserved for Public Park Not to be Allowed for Commercial Purposes  ||  NCLAT: Ola Has Not Abused Its Dominant Position, Not Used Predatory Pricing  ||  SC Issues Notice in ED's Plea Challenging Bail to Chinese National Accused in Money Laundering Case  ||  Supreme Courts Asks Centre to Consider Framing Model Community Kitchen Schemes  ||  Allahabad HC: Duty and Responsibility of Husband to Maintain Wife with Dignity    

Clarification for submission of NOC from the lending scheduled commercial banks/ financial institutions/ debenture trustee- (Securities and Exchange Board of India) (03 Jan 2022)

MANU/SDEP/0001/2022

Capital Market

1. SEBI vide Circular No. SEBI/HO/CFD/DIL1/CIR/P/2020/249 dated November 16, 2021 and Circular No. SEBI/HO/CFD/DIL2/CIR/P/2021/659 dated November 18, 2021 has notified changes to the Master Circular No. SEBI/HO/CFD/DIL1/CIR/P/2020/249 dated December 22, 2020.

2. In respect of the NOC as required in terms of Circular dated November 16, 2021 and November 18, 2021, it is now clarified that the NOC shall be submitted before the receipt of the No-objection letter from stock exchange in terms of Regulation 37(1) of the SEBI (Listing Obligations and Disclosure Requirements) Regulations, 2015.

3. The recognized stock exchanges are directed to bring the provisions of this circular to the notice of the listed companies and also to disseminate the same on their website

4. This circular is issued in exercise of powers conferred by Section 11(1) of the Securities and Exchange Board of India Act, 1992 and Regulations 11, 37 and 94 read with Regulation 101(2) of SEBI (Listing Obligations and Disclosure Requirements) Regulations, 2015 and Rule 19(7) of Securities Contracts (Regulation) Rules, 1957 to protect the interests of investors in securities and to promote the development of, and to regulate the securities market.

Tags : CLARIFICATION   NOC   DEBENTURE TRUSTEE  

Share :        

Disclaimer | Copyright 2022 - All Rights Reserved