Section 19 in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008
19. Holding of originator.
(1)No originator shall at any time subscribe to or hold securitised debt instruments in excess of twenty per cent of the total securitised debt instruments issued by the special purpose distinct entity in a particular scheme.(2)Nothing contained in sub-regulation (1) shall apply to the holdings of an originator acquired on account of underwriting of a public issue of securitised debt instruments or in pursuance of an arrangement for credit enhancement:Provided that the possibilities of such holdings are disclosed in the offer document or in the listing particulars.(3)The removal of doubts, it is clarified that subregulation (1) applies only to the classes of securitised debt instruments which are offered to the public or listed.
