Section 7 in Securities and Exchange Board of India (Buy-Back of Securities) Regulations, 2018
7. Disclosures, filing requirements and timelines for public announcement.
- (i) The company which has been authorised by a special resolution or a resolution passed by the board of directors, as the case may be, shall make a public announcement within two working days from the date of declaration of results of the postal ballot for special resolution/board of directors resolution in at least one English National Daily, one Hindi National Daily and one Regional language daily, all with wide circulation at the place where the Registered Office of the company is situated and the said public announcement shall contain all the material information as specified in Schedule II.(ii)A copy of the public announcement along with the soft copy, shall also be submitted to the Board, simultaneously, through a merchant banker.
