Section 81 in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
81. Definitions.
- For the purpose of this Chapter:(a)"eligible 'securities" include equity shares, non-convertible debt instruments along with warrants and convertible securities other than warrants;(b)"qualified institutions placement" means allotment of eligible securities by a listed issuer to qualified institutional buyers on private placement basis in terms of these regulations;(c)"relevant date" means:(i)in case of allotment of equity shares, the date of the meeting in which the board of directors of the issuer or the committee of directors duly authorised by the board of directors of the issuer decides to open the proposed issue;(ii)in case of allotment of eligible convertible securities, either the date of the meeting in which the board of directors of the issuer or the committee of directors duly authorised by the board of directors of the issuer decides to open the issue of such convertible securities or the date on which the holders of such convertible securities become entitled to apply for the equity shares.
