Securities And Exchange Board Of India - Subsection
Section 52(6) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(6)The listed entity which has listed its non convertible redeemable preference shares shall make the following additional disclosures as notes to financials:(a)profit for the half year and cumulative profit for the year;(b)free reserve as on the end of half year;(c)securities premium account balance (if redemption of redeemable preference share is to be done at a premium, such premium may be appropriated from securities premium account):Provided that disclosure on securities premium account balance may be provided only in the year in which non convertible redeemable preference shares are due for redemption;(d)track record of dividend payment on non convertible redeemable preference shares:Provided that in case the dividend has been deferred at any time, then the actual date of payment shall be disclosed;(e)breach of any covenants under the terms of the non convertible redeemable preference shares:Provided that in case a listed entity is planning a fresh issuance of shares whose end use is servicing of the non convertible redeemable preference shares (whether dividend or principle redemption), then the same shall be disclosed whenever the listed entity decided on such issuances.
