Section 295 in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
295. Completion of a bonus issue.
(1)An issuer, announcing a bonus issue after approval by its board of directors and not requiring shareholders' approval for capitalisation of profits or reserves for making the bonus issue, shall implement the bonus issue within fifteen days from the date of approval of the issue by its board of directors:Provided that where the issuer is required to seek shareholders' approval for capitalisation of profits or reserves for making the bonus issue, the bonus issue shall be implemented within two months from the date of the meeting of its board of directors wherein the decision to announce the bonus issue was taken subject to shareholders' approval.Explanation: For the purpose of a bonus issue to be considered as `implemented' the date of commencement of trading shall be considered.(2)A bonus issue, once announced, shall not be withdrawn.
