Section 13 in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
13. Underwriting.
(1)Where the issuer making a public issue (other than through the book building process) or Sights issue, desires to have the issue underwritten', it shall appoint the underwriters in accordance with Securities and Exchange Board of India (Underwriters) Regulations, 1993.(2)Where the issuer makes a public issue through the book building process. such issue shall be underwritten by book runners or syndicate members:Provided that fifty per cent. [sixty per cent, if public issue is made with at least ten per cent. public offer under clause (b) of sub-rule (2) of rule 19 of the Securities Contracts (Regulation) Rules, 19571 of the net offer to public proposed to be compulsorily allotted to qualified institutional buyers for the purpose of compliance of the eligibility conditions specified in sub-regulation (2) of regulation 26 and regulation 28 cannot be underwritten.(3)The issuer shall enter into underwriting agreement with the book runner, who in turn shall enter into underwriting agreement with syndicate members, indicating therein the number of specified securities which they shall subscribe to at the predetermined price in the event of under-subscription in the issue.(4)If syndicate members fail to fulfil their underwriting obligations, the lead book runner shall fulfil the underwriting obligations.(5)The book runners and syndicate members shall not subscribe to the issue in any manner except for fulfilling their underwriting obligations.(6)A copy of the syndicate agreement shall be filed with the Board before the opening of bids.(7)In case of every underwritten issue, the lead merchant banker or the lead book runner shall undertake minimum underwriting obligations as specified in the Securities and Exchange Board of India (Merchant Bankers) Regulations, 1992.(8)Where hundred per cent. of the offer through offer document is underwritten, the underwriting obligations shall be for the.entire hundred per cent. of the offer through offer document and shall not be restricted upto the minimum subscription level.
