Securities And Exchange Board Of India - Subsection
Section 5(7) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(7)The issuer shall appoint a registrar which has connectivity with all the depositories:Provided that if issuer itself is registrar to an issue registered with the Board, then another registrar to an issue shall be appointed as registrar to the issue:Provided further that the lead merchant banker shall not act as a registrar to the issue in which it is also handling the post issue responsibilities.Explanation. - For the purpose of this regulation, in case of a book built issue, the lead merchant banker appointed by the issuer shall act as the lead book runner.
