Section 28 in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992
28. Disclosures to the Board.
(1)A merchant banker shall disclose to the Board as and when required, the following information, namely:-(i)his responsibilities with regard to the management of the issue;(ii)any change in the information or particulars previously furnished, which have a bearing on the certificate granted to it;(iii)the names of the body corporate whose issues he has managed or has been associated with;(iv)the particulars relating to breach of the capital adequacy requirement as specified in regulation 7;(v)relating to his activities as a manager, underwriter, consultant or adviser to an issue as the case may be.(2)[ The merchant banker shall submit a half yearly report for the period ending with 31si March and 30th September of every year, in the format specified in schedule IV, within three months from the close of the period to which it corresponds.] [Inserted by SEBI (Issue of Capital and Disclosure Requirements) Regulations, 2009 w.e.f. 26.08.2009.]
