Section 213 in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
213. Entities not eligible to make a rights issue.
- An issuer shall not be eligible to make a rights issue of IDRs if -(a)at the time of undertaking the rights issue, the issuer is in breach of ongoing material obligations under the listing agreement and the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015 as may be applicable to such issuer or material obligations under the deposit agreement entered into between the domestic depository and the issuer at the time of initial offering of IDRs;(b)any of its promoters or directors is a fugitive economic offender.
