Meeting of the SEBI Board at Mumbai on July 28, 2011

Agenda and Decisions

Sr. No.	Subject	Agenda	Decision
1.	Due diligence records to be maintained by Merchant Bankers.	Agenda	Decision
2.	Disclosure of voting results by listed companies.	Agenda	Decision
3.	Disclosure of quarterly financial results.	Agenda	Decision
4.	Decentralisation of work to Regional Offices and opening of Local Offices.	Agenda	Decision
5.	Eligibility Criteria for Initial Public Offers.	Agenda	Decision
6.	Age wise Analysis of Enforcement Actions as on March 31, 2011.	Agenda	Decision
7.	Disposal of Enforcement actions as on March 31, 2011.	Agenda	Decision
8.	Amendment to the Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 1992.	Agenda	Decision
9.	Plan of Actions for Compliance to Eight New IOSCO Objectives and Principles of Securities Regulation.	Agenda	Decision
10.	All the Operations of a Mutual Fund to be located in India.	Agenda	Decision
11.	Simplifying and rationalizing Trading Account Opening Process.	Agenda	Decision
12.	Review of networth for Registrars to an Issue and Share Transfer Agents (RTAs).	Agenda	Decision
13.	Proposed new Takeover Regulations based on recommendations of Takeover Regulations Advisory Committee.	Agenda	Decision
14.	Surveillance Action.	Agenda	Decision
15	Mode of supplying annual reports by listed entities to shareholders.	Agenda	Decision
16	Harmonization and Rationalization of KYC in Securities Market.	Agenda	Decision
17.	Review of certain policies relating to mutual funds – Amendment to SEBI (Mutual Funds) Regulations, 1996.	Agenda	Decision
18.	Amendment to SEBI (Issue of Capital and Disclosure Requirements) Regulations, 2009.	Agenda	Decision
19.	Creation of a Post of Chief Economist.	Agenda	Decision
20.	Medium and long term measures for redesigning SEBI’s functions, role, structure and vision.	Agenda	Decision
21.	Proposed Amendments to SEBI, (Mutual Fund) Regulations, 1996 to provide framework for infrastructure debt fund.	Agenda	Decision