SCHEDULE XXIII
(clause 16.1.3 & 16.1.4(c))

FORMAT FOR SUBMITTING DRAFT &  FINAL OFFER DOCUMENT ON A
COMPUTER FLOPPY

  1. 16"The soft copies of draft offer documents shall be submitted in both HTML and PDF formats in a floppy placed in a sealed envelope. The floppy (1.44 MB, write protect mode) should be submitted in a sealed envelope.
  2. One floppy shall contain prospectus/ letter of offer of a single issue only and in one single file.
  3. They must go through the offer documents after conversion into HTML and PDF formats thoroughly to ensure that their internal notings, additions/deletions or corrections do not appear in the final format which is submitted to SEBI. It is to be ensured that the data given in the tables is in systematic order. It is to be understood that merchant bankers are fully responsible for the contents of soft copies of the offer documents.
  4. The Merchant Bankers are required to submit an undertaking to SEBI while filing the offer document certifying that the information contained in the floppy is in HTML format and matches exactly with the contents of the hard copy.
  5. The floppies containing the soft copy of the offer document should have a sticker duly posted giving the following information :
  1. the name of merchant banker
  2. name of the issuer company
  3. issue type (public/ rights/ offer for sale)
  4. signature of the by the person who has signed the due diligence certificate.
6. If the requirements of this circular regarding submission of soft copy of the offer document are not fulfilled, the offer document would not be processed.

7. Merchant bankers are further advised to confirm to SEBI in writing, within one day of the posting of draft offer document on the website (if the next day is a holiday, on the first working day), that the contents of the draft offer document appearing on the website are in order.

8. The merchant bankers are advised to follow the above procedure explained above in respect of the draft offer document, for the final offer document as well. The sticker mentiones at clause (5) above shall contain following additional information:

 a) date of filing with Registrar of Companies/ stock exchange

b) issue opening date"


16Amended vide RMB (Compendium) Series Circular No.2 dated February 16, 2000

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