Section 58 in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
58. Documents and information to holders of non-convertible debt securities and non-convertible preference shares.
(1)The listed entity shall send the following documents:(a)Soft copies of full annual reports to all the holders of non-convertible preference share who have registered their email address(es) for the purpose;(b)Hard copy of statement containing the salient features of all the documents, as specified in Section 136 of Companies Act, 2013 and rules made thereunder to those holders of non convertible preference share who have not so registered;(c)Hard copies of full annual reports to those holders of non convertible debt securities and non convertible preference share, who request for the same.(d)Half yearly communication as specified in sub-regulation (4) and (5) of regulation 52, to holders of non convertible debt securities and non convertible preference shares;(2)The listed entity shall send the notice of all meetings of holders of non convertible debt securities and holders of nonconvertible redeemable preference shares specifically stating that the provisions for appointment of proxy as mentioned in Section 105 of the Companies Act, 2013, shall be applicable for such meeting.(3)The listed entity shall send proxy forms to holders of non convertible debt securities and non-convertible redeemable preference shares which shall be worded in such a manner that holders of these securities may vote either for or against each resolution.
