(1)The provisions contained in this Chapter, Chapter IV and in section 127 shall,—(a)in so far as they relate to —(i)issue and transfer of securities; and(ii)non-payment of dividend,by listed companies or those companies which intend to get their securities listed on any recognised stock exchange in India, except as provided under this Act, be administered by the Securities and Exchange Board by making regulations in this behalf;(b)in any other case, be administered by the Central Government.Explanation.—For the removal of doubts, it is hereby declared that all powers relating to all other matters relating to prospectus, return of allotment, redemption of preference shares and any other matter specifically provided in this Act, shall be exercised by the Central Government, the Tribunal or the Registrar, as the case may be.
