Securities And Exchange Board Of India - Subsection
Section 31A(2) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(2)Re-classification of the status of any person as a promoter or public shall be permitted by the stock exchanges only upon receipt of an application from the listed entity along with all relevant documents subject to compliance with conditions specified in these regulations;Provided that in case of entities listed on more than one stock exchange, the concerned stock exchanges shall jointly decide on the application.
