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S. No.
|
Subject
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Agenda
|
Decision
|
-
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SEBI (Substantial
Acquisition of Shares and Takeovers) Regulations, 1997 – Provisions relating
to consolidation of holdings.
|
Agenda
|
Decision
|
-
|
Surveillance
Action.
|
Agenda
|
Decision
|
-
|
Review of Rights Issues process and procedures.
|
Agenda
|
Decision
|
-
|
Amendment to
SEBI (DIP) Guidelines – Exemption from Rule 19 (2) (b) of Securities Contract
Regulation Rules, 1957 (SCRR).
|
Agenda
|
Decision
|
-
|
Status note
on “Mandatory IPO grading” .
|
Agenda
|
Decision
|
-
|
Amendment to
SEBI (FII) Regulations, 1995.
|
Agenda
|
Decision
|
-
|
Enhancement
of borrowing limits prescribed in Regulation 44(2) of SEBI (Mutual Funds)
Regulation, 1996.
|
Agenda
|
Decision
|
-
|
Review of provisions
relating to close ended schemes.
|
Agenda
|
Decision
|
-
|
Recent
liquidity crunch and effect on Mutual Fund Schemes.
|
Agenda
|
Decision
|
-
|
Distribution of
Mutual Fund unit holders in urban and other areas.
|
Agenda
|
Decision
|
-
|
SEBI
(Delisting of Equity Shares) Regulations, 2008
|
Agenda
|
Decision
|
-
|
Draft code to
avoid conflicts of interest for the Members of the Board.
|
Agenda
|
Decision
|
-
|
Status report
of the development in the Derivative Market .
|
Agenda
|
Decision
|
-
|
Issues relating
to Regional Stock Exchanges.
|
Agenda
|
Decision
|
-
|
Validity
period of SEBI’s
observations
|
Agenda
|
Decision
|