Securities And Exchange Board Of India - Subsection
Section 8(1) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(1)The lead merchant bankers shall submit the following to the Board along with the draft offer document:(a)a copy of the agreement entered into between the issuer and the lead merchant bankers;(b)a copy of inter-se allocation of responsibilities of each merchant banker, in case the issue is managed by more than one merchant banker;(c)a due diligence certificate as per Form A of Schedule VI;(d)in case of an issue of convertible debt instruments, a due diligence certificate from the debenture trustee as per Form B of Schedule VI;(e)a certificate in the format specified in Part D of Schedule VII, confirming compliance of the conditions mentioned therein.
