THE GAZETTE OF INDIA

EXTRAORDINARY

PART �II � SECTION 3 � SUB SECTION (ii)

PUBLISHED BY AUTHORITY

SECURITIES AND EXCHANGE BOARD OF INDIA

NOTIFICATION

Mumbai, the 11^th July, 2003

 

SECURITIES AND EXCHANGE BOARD OF INDIA

(PROHIBITION OF INSIDER TRADING) �(AMENDMENT) REGULATIONS, 2003

S.O. No. 796 (E). In exercise of the powers conferred by section 30 of the Securities and Exchange Board of India Act, 1992 (15 of 1992), the Board hereby makes the following regulations to amend the Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 1992, namely:-

1.����� (i)These regulations may be called the Securities and Exchange Board of India (Prohibition of Insider Trading) (Amendment) Regulations, 2003.

�� ����� (ii) They shall come into force on the date of their publication in the Official Gazette.

2.����� In the Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 1992, in regulation 13 in sub-regulation (1), after the words �shall disclose to the company� and before the words �the number of shares, the following shall be inserted namely -

����������� �in Form A�

3.����� In the Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 1992, in regulation 13 in sub-regulation (2), after the words �shall disclose to the company� and before the words �the number of shares, the following shall be inserted namely -

 

����������� �in Form B�

4.����� In the Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 1992, in regulation 13 in sub-regulation (3), after the words �shall disclose to the company� and before the words �the number of shares, the following shall be inserted namely -

����������� �in Form C�

5.����� In the Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 1992, in regulation 13 in sub-regulation (4), after the words �shall disclose to the company� and before the words �the number of shares, the following shall be inserted namely -

����������� �in Form D�

6.�������� In the Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 1992, in regulation 13 in sub-regulation (6), after the words �sub-regulations (1), (2), (3) and (4)�, the following shall be added �namely:-

����� �in the respective formats specified in Schedule III�

7.�������� In the Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 1992, after Schedule II, the following shall be inserted namely -

�SCHEDULE III�

FORMS

FORM A

Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 1992

(Regulation 13 (1) and (6)

Regulation 13(1) � Details of acquisition of 5% or more shares in a listed company

Name & address of shareholder with telephone number	Shareholding prior to acquisition	No.and percentage of shares /voting rights acquired	Date of receipt of allotment /advice. Date of acquisition(specify)	Date of intimation to Company	Mode of acquisition (market purchase/public/ rights/ preferential offer etc.)	Shareholding subsequent to acquisition	Trading member through whom the trade was executed with SEBI Registration No.of the TM	Exchange on which the trade was executed	Buy quantity	Buy value

 

FORM B

Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 1992

(Regulation 13 (2) and (6)

Regulation 13 (2) � Details of shares held by Director or officer of a Listed company

Name & Address of Director/Officer	Date of assuming office of Director / Officer	No. & % of shares/voting rights held at the time of becoming Director / Officer	Date of intimation to company	Mode of acquisition (market purchase / public / rights / preferential offer etc.)	Trading member through whom the trade was executed with SEBI Registration No. of the TM	Exchange on which the trade was executed	Buy quantity	Buy value

FORM C

Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 1992

(Regulation 13 (3) and (6)

Regulation 13(3) � Details of change in shareholding in respect of persons holding more than 5% shares in a listed company

Name & address of shareholders

Shareholding prior to acquisition/sale

No. & % of shares/voting rights acquired/sold

Receipt of allotment advice/acquisition of shares/sale of shares � specify

Date of intimation to company

Mode of acquisition on (market purchase/public/rights/preferential offer etc.)

No. & % of shares/voting rights post-acquisition/sale

Trading member through whom the trade was executed with SEBI Registration no. of the TM

Exchange on which the trade was executed

Buy quantity

Buy value

Sell quantity

Sell value

 

FORM D

Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 1992

(Regulation 13 (4) and (6)

Regulation 13(4) � Details of change in shareholding of Director or Officer of a Listed Company

Name & Address of Director/Officer	No. & % of shares/voting rights held by the Director/Officer	Date of receipt of allotment advice/acquisition / sale of shares/voting rights	Date of intimation to company	Mode of acquisition(market purchase/public/rights/preferential offier etc.)	No. & % of shares/post acquisition/voting rights sale	Trading member through whom the trade was executed with SEBI Registration no. of the TM	Exchange on which the trade was executed	Buy quantity	Buy value	Sell quantity	Sell value

�

[F. No. SEBI/LE/ ������������������/2003]

 

 

G.N. BAJPAI

CHAIRMAN

SECURITIES AND EXCHANGE BOARD OF INDIA

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Foot note:

1.      Securities and Exchange Board of India (Insider Trading) Regulations, 1992, the Principal Regulation, was published in the Gazette of India on 19^th November 1992, vide S.O.LE/6308/92(E).

2.      The principal regulation was subsequently amended by

(a)                 SEBI (Appeal to Securities Appellate Tribunal) (Amendment) Regulations, 2000 vide S.O. No. 278(E) published in the Gazette of India on 28^th March 2000.

(b)                SEBI (Prohibition of Insider Trading) (Amendment)(Regulations), 2002 vide SO.221/(E) published in the Gazette of India on 20^th February, 2002

(c)                 SEBI (Prohibition of Insider Trading) (Second Amendment) Regulations, 2002 vide SO.1245(E) published in the Gazette of India on 29^th November, 2002