Securities And Exchange Board Of India - Subsection
Section 31A(8) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(8)The following events shall deemed to be material events and shall be disclosed by the listed entity to the stock exchanges as soon as reasonably possible and not later than twenty four hours from the occurrence of the event:(a)receipt of request for re-classification by the listed entity from the promoter(s) seeking reclassification;(b)minutes of the board meeting considering such request which would include the views of the board on the request;(c)submission of application for re-classification of status as promoter/public by the listed entity to the stock exchanges;(d)decision of the stock exchanges on such application as communicated to the listed entity;
