Section 31(2) in The Securities Contracts (Regulation) Act, 1956
(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:—(a)the manner, in which at least fifty-one per cent of equity share capital of a recognised stock exchange is held within twelve months from the date of publication of the order under sub-section (7) of section 4B by the public other than the shareholders having trading rights under sub-section (8) of that section;(b)the eligibility criteria and other requirements under section 17A.(c)the terms determined by the Board for settlement of proceedings under subsection (2) of section 23JA;(d)any other matter which is required to be, or may be, specified by regulations or in respect of which provision is to be made by regulations.
