Section 30 in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015
30. [ Power to relax strict enforcement of Regulations. [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/40, dated 27.9.2019 (w.e.f. 15.7.2015).]
- The Board may, in the interest of investors or for the development of the securities market, relax the strict enforcement of any requirement of these regulations, if the Board is satisfied that, -(a)the requirement is procedural or technical in nature; or(b)the requirement may cause undue hardship to investors; or(c)the disclosure requirement is not relevant for a particular industry or class of issuers; or(d)the non-compliance was caused due to factors beyond the control of the issuer ;or(e)such relaxation will be in the interest of securities market.][Schedule I] [Substituted by Notification No. SEBI/LAD-NRO/GN/2019/40, dated 27.9.2019 (w.e.f. 15.7.2015).][See regulations 6 and 27]Disclosures In The Offer Document and Placement MemorandumAll disclosures specified under this schedule shall be made in the draft offer document or the preliminary placement memorandum or offer document or placement memorandum, as applicable.
