Section 21 in The Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012
21. Disclosure of shareholding.
(1)Without prejudice to the provisions of the Act, rules and these regulations, the recognised stock exchange(s) and the recognised clearing corporation(s) shall disclose to the Board, in the format specified by the Board, their shareholding pattern on a quarterly basis within fifteen days from the end of each quarter, including therein the following:-(a)the names of the ten largest shareholders along with the number and percentage of shares held by them;(b)the names of the shareholders falling under regulations 17 and 18 who had acquired shares in that quarter.(2)A recognised stock exchange and a recognised clearing corporation shall monitor and ensure compliance with this Chapter at all times.
