Securities And Exchange Board Of India - Subsection
Section 10(3) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(3)The lead merchant bankers shall submit to the Board, the following documents along with the offer document:(a)a due diligence certificate as per Form A of Schedule VI including additional confirmations as specified in Form F of Schedule VI;(b)in case of a fast track issue of convertible debt instruments, a due diligence certificate from the debenture trustee as per Form B of Schedule VI.Explanation. - For the purposes of this regulation:(I)"reference date" means:(a)in case of a public issue by a listed issuer, the date of registering the red herring prospectus (in case of a book built issue) or prospectus (in case of a fixed price issue) with the Registrar of Companies; And(b)in case of a rights issue by a listed issuer, the date of filing the letter of offer with the designated stock exchange.(II)"average market capitalisation of public shareholding" means the sum of daily market capitalisation of public shareholding for a period of one year up to the end of the quarter preceding the month in which the proposed issue was approved by the shareholders or the board of the issuer, as the case may be, divided by the number of trading days.(III)"public shareholding" shall have the same meaning as assigned to it in the equity listing agreement.
