Section 16A in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
16A. Listing Agreement. - (1) Every issuer desirous of listing its non-convertible redeemable preference shares, or perpetual noncumulative preference shares or innovative perpetual debt instruments on a recognised stock exchange, shall execute an agreement with such stock exchange.
(2)Every issuer which has previously entered into agreements with a recognised stock exchange to list nonconvertible redeemable preference shares, or perpetual non-cumulative preference shares or innovative perpetual debt instruments shall execute a fresh listing agreement with such stock exchange within six months of the date of notification of Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015.
