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2025

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Meeting of the Board at Mumbai

Sr. No.	Subject	Agenda *	Decision
1	Amendment to Regulation 39 and 40 of Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015.
2	Review of Securities and Exchange Board of India (Stock Brokers) Regulations, 1992 and Addendum.
3	Review of the SEBI (Listing Obligations and Disclosure Requirements) Regulations, 2015 - Clarification regarding the timeline for transfer of unclaimed amount by an entity having listed non-convertible securities.
4	Measures for regulation of activities of Credit Rating Agency and Addendum.
5	Permitting debt issuers to offer incentives in public issues to certain category of investors.
6	Amendments to SEBI (Issue of Capital and Disclosure Requirements) Regulations, 2018 to streamline certain requirements relating to public issue to enhance ease of doing business and increase the participation of retail investors.
7	Comprehensive review of SEBI (Mutual Funds) Regulations, 1996.
8	Relaxation in the threshold for identification of High Value Debt Listed Entities (HVDLEs) and measures facilitating ease of doing measures for HVDLE including provisions relating to Related Party Transactions.

* The proposals contained in the Agenda items are as submitted to the Board and their adoption is subject to the decision of the Board, including changes, if any. The decision of the Board would be uploaded after confirmation of the same in the next Board Meeting.