Section 82 in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
82. Intimation and filings with stock exchange(s).
(1)The listed entity shall intimate the Stock exchange, of its intention to issue new securitized debt instruments either through a public issue or on private placement basis (if it proposes to list such privately placed debt securities on the Stock exchange) prior to issuing such securities.(2)The listed entity shall intimate to the stock exchange(s), at least two working days in advance,excluding the date of the intimation and date of the meeting, regarding the meeting of its board of trustees, at which the recommendation or declaration of issue of securitized debt instruments or any other matter affecting the rights or interests of holders of securitized debt instruments is proposed to be considered.(3)The listed entity shall submit such statements, reports or information including financial information pertaining to Schemes to stock exchange with in seven days from the end of the month/ actual payment date, either by itself or through the servicer, on a monthly basis in the format as specified by the Board from time to time:Provided that where periodicity of the receivables is not monthly, reporting shall be made for the relevant periods.(4)The listed entity shall provide the stock exchange, either by itself or through the servicer, loan level information, without disclosing particulars of individual borrowers, in manner specified by stock exchange.
