SECURITIES AND EXCHANGE BOARD OF INDIA PRIMARY MARKET DEPARTMENT Mittal Court, ‘A’ Wing, Ground Floor  Nariman Point, MUMBAI - 400 021. TEL NO. : 22850451- 56/ 22880962-70         FAX NO. :2204 5633

 

RMB (Compendium) Series Circular No. 10

June 2, 2003

 

 

To All Registered  Merchant Bankers

 

 

Dear Sirs,

 

Sub: Amendments to the SEBI (Disclosure and Investor Protection) Guidelines,2000

 

The Primary Market Department, SEBI has been receiving applications from various entities requesting for grant of relaxation/No Objection from various provisions of SEBI (DIP) Guidelines, 2000.

 

As approved by the SEBI Board, it has been decided to amend the said Guidelines to provide an express provision for granting exemption by the Board. Accordingly, an amendment for the above purpose has been made to the Guidelines under Section 11(1) of the SEBI Act, 1992.  The amendment is enclosed. 

 

The amendment of the Guidelines shall come into force with immediate effect

 

The amended Guidelines are also available in SEBI website at www.sebi.gov.in. All concerned are advised to ensure compliance of these requirements.

 

Yours faithfully,

 

 

 

NEELAM BHARDWAJ

 

 

AMENDMENTS TO SEBI (DIP) GUIDELINES, 2000

 

Chapter XVII – MISCELLANEOUS

 

After the existing clause 17.2.1, the following shall be inserted, namely:

 

17.2A  Exemption

 

17.2A.1 The Board may grant exemption from the application of any particular provision(s) of these guidelines:

 

(a)    on an application made by any listed company or intermediary connected with the issue;

(b)   of a technical violation or a possible technical violation; or,

(c)    on being satisfied that the violation was caused or may be caused due to factors beyond the control of the applicant.