CHAPTER I	PRELIMINARY, DEFINITIONS, ETC.
CHAPTER II	ELIGIBILITY NORMS FOR COMPANIES ISSUING SECURITIES
CHAPTER III	PRICING BY COMPANIES ISSUING SECURITIES
CHAPTER IV	PROMOTERS' CONTRIBUTION AND LOCK-IN REQUIREMENTS
CHAPTER V	PRE-ISSUE OBLIGATIONS
CHAPTER VI	CONTENTS OF OFFER DOCUMENT
CHAPTER VII	POST-ISSUE OBLIGATIONS
CHAPTER VIII	OTHER ISSUE REQUIREMENTS
CHAPTER IX	GUIDELINES ON ADVERTISEMENT
CHAPTER X	GUIDELINES FOR ISSUE OF DEBT INSTRUMENTS
CHAPTER XI	GUIDELINES FOR BOOK-BUILDING
CHAPTER XII	GUIDELINES FOR ISSUE OF CAPITAL BY DESIGNATED FINANCIAL INSTITUTIONS
CHAPTER XIII	GUIDELINES FOR PREFERENTIAL ISSUES
CHAPTER XIV	GUIDELINES FOR OTCEI ISSUES
CHAPTER XV	GUIDELINES FOR BONUS ISSUES
CHAPTER XVI	OPERATIONAL GUIDELINES
CHAPTER XVII	MISCELLANEOUS

SCHEDULES
 

SCHEDULE I	MEMORANDUM OF UNDERSTANDING BETWEEN THE LEAD MERCHANT BANKERS TO THE ISSUE AND THE ISSUER COMPANY
SCHEDULE II	INTERSE ALLOCATION OF RESPONSIBILITIES
SCHEDULE III	FORMAT OF DUE DILIGENCE CERTIFICATE TO BE GIVEN BY LEAD MERCHANT BANKER(S) ALONG WITH DRAFT OFFER DOCUMENT
SCHEDULE IV	FORMAT FOR DUE DILIGENCECERTIFICATE AT THE TIME OF FILING THE OFFER DOCUMENT WITH ROC
SCHEDULE V	FORMAT FOR DUE DILIGENCE CERTIFICATE AT THE TIME OF OPENING OF THE ISSUE
SCHEDULE VI	FORMAT FOR DUE DILIGENCE CERTIFICATE AFTER THE ISSUE HAS OPENED BUT BEFORE IT CLOSES FOR SUBSCRIPTION
SCHEDULE VII	MANDATORY COLLECTION CENTRES
SCHEDULE VIII	PROMOTERS' CONTRIBUTION AND LOCK-IN
SCHEDULE IX	PROMOTERS' CONTRIBUTION AND LOCK-IN IN RESPECT OF PROMOTERS WHOSE NAME FIGURE IN THE PROSPECTUS AS PROMOTERS IN THE PARAGRAPH ON 'PROMOTERS AND THEIR BACKGROUND'
SCHEDULE X	STATEMENTOF PROFITS AND LOSSES
SCHEDULE XI	STATEMENT OF ASSETS AND LIABILITIES
SCHEDULE XII	TAX SHELTER STATEMENT
SCHEDULE XIII	CAPITALISATION STATEMENT
SCHEDULE XIV	FORM OF AUDITOR'S CERTIFICATE REGARDING PROFIT FORECAST
SCHEDULE XV	BASIS FOR ISSUE PRICE
SCHEDULE XVI	POST-ISSUE MONITORING REPORTS
SCHEDULE XVII	UNDERWRITING DEVOLVEMENT STATEMENT
SCHEDULE XVIII	BASIS OF ALLOTMENT PROCEDURE
SCHEDULE XIX	FORMAT OF THE REPORT TO BE SUBMITTED BY THE MONITORINGAGENCY
SCHEDULE XX	CLARIFICATORY EXAMPLES
SCHEDULE XXI	BOOK BUILDING – MODEL TIME FRAME
SCHEDULE XXII	JURISDICTION OF REGIONAL OFFICES/HEAD OFFICE OF THE BOARD
SCHEDULE XXIII	FORMAT FOR SUBMITTING DRAFT OFFER DOCUMENT ON A COMPUTER FLOPPY
SCHEDULE XXIV	APPLICATION FORM FOR ISSUE OF NO OBJECTION CERTIFICATE FOR RELEASE OF 1% DEPOSIT PLACED WITH THE REGIONAL STOCK EXCHANGE
SCHEDULE XXV	PROFORMA FOR SENDING RESPONSES TO SEBI
SCHEDULE XXVI	ADDITIONAL INFORMATION FOR RENEWAL OF REGISTRATION AS MERCHANT BANKER
SCHEDULE XXVII	FORMAT FOR HALF YEARLY REPORTS TO BE SUBMITTED BY MERCHANT BANKERS