Section 31 in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008
31. Power of the Board to issue general order or circular.
(1)The Board may by a general or special order or circular specify any conditions or requirement in respect of issue of debt securities.(2)In particular, and without prejudice to the generality of the foregoing power and provisions of these regulations, such orders or circulars may provide for all or any of the following matters, namely:(a)Electronic issuances and other issue procedures including the procedure for price discovery ;(b)Conditions governing trading , reporting, clearing and settlement of trade in debt securities;(c)Listing conditions.(3)If any special order is proposed to be issued to any particular issuer or intermediary on a specific issue, no such order shall be issued unless an opportunity to represent is given to the person affected by such order.
