Section 22 in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008
22. Relaxation of strict enforcement of rule 19 of Securities Contracts (Regulation) Rules, 1957.
- In exercise of the powers conferred by sub-rule (7) of rule 19 of the Securities Contracts (Regulation) Rules, 1957, the Board hereby relaxes the strict enforcement of:(a)sub-rules (1) and (3) of rule 19 the said rules in relation to listing of debt securities issued by way of a public issue or a private placement;(b)clause (b) of sub-rule (2) of rule 19 of the said Rules in relation to listing of debt securities,(i)issued by way of a private placement by any issuer;(ii)issued to public by an infrastructure company, a Government company, a statutory authority or corporation or any special purpose vehicle set up by any of them, which is engaged in infrastructure sector.Explanation. - For the purposes of this regulation the terms `infrastructure company' and `infrastructure sector' shall have the same meaning as assigned to them under the SEBI (Disclosure and Investor Protection) Guidelines, 2000 or any successor thereof.
