Section 14 in Securities and Exchange Board of India (Underwriters) Regulations, 1993
14. Agreement with clients:-
Every underwriter shall enter into an agreement referred to in [clause (b) of sub-regulation (1) of regulation 9A] [ Inserted by S.O. 1449(E), dated 7.9.2006] with each body corporate on whose behalf he is acting as underwriter and the said agreement shall, amongst other things, provide for the following, namely :-(i)the period for which the agreement shall be in force;(ia)[ the allocation of duties and responsibilities between the underwriter and the client;] [Inserted by S.O. 1449(E), dated 7.9.2006](ii)the amount of underwriting obligations;(iii)the period, within which the underwriter has to subscribe to the issue after being intimated by or on behalf of such body corporate;(iv)the amount of commission or brokerage payable to the underwriter;(v)details of arrangements, if any, made by the underwriter for fulfilling the underwriting obligations.
