Securities And Exchange Board Of India - Subsection
Section 2(1) in Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011
(1)In these regulations, unless the context otherwise requires, the terms defined herein shall bear the meanings assigned to them below, and their cognate expressions and variations shall be construed accordingly,-(a)"acquirer" means any person who, directly or indirectly, acquires or agrees to acquire whether by himself, or through, or with persons acting in concert with him, shares or voting rights in, or control over a target company;(b)"acquisition" means, directly or indirectly, acquiring or agreeing to acquire shares or voting rights in, or control over, a target company;(c)"Act" means the Securities and Exchange Board of India Act, 1992 (15 of 1992);(d)"Board" means the Securities and Exchange Board of India established under section 3 of the Act;(e)"control" includes the right to appoint majority of the directors or to control the management or policy decisions exercisable by a person or persons acting individually or in concert, directly or indirectly, including by virtue of their shareholding or management rights or shareholders agreements or voting agreements or in any other manner:Provided that a director or officer of a target company shall not be considered to be in control over such target company, merely by virtue of holding such position;(f)"convertible security" means a security which is convertible into or ex-changeable with equity shares of the issuer at a later date, with or without the option of the holder of the security, and includes convertible debt instruments and convertible preference shares;(g)"disinvestment" means the direct or indirect sale by the Central Government or any State Government or by a government company, as the case may be, of shares or voting rights in, or control over, a target company, which is a public sector undertaking;(h)"enterprise value" means the value calculated as market capitalization of a company plus debt, minority interest and preferred shares, minus total cash and cash equivalents;(i)"financial year" means the period of twelve months commencing on the first day of the month of April;(j)"frequently traded shares" means shares of a target company, in which the traded turnover on any stock exchange during the twelve calendar months preceding the calendar month in which the public announcement [is required to be made under these regulations] [Substituted 'is made' by Notification No. SEBI/LAD-NRO/GN/2018/33, dated 11.9.2018 (w.e.f. 23.9.2011).], is at least ten per cent of the total number of shares of such class of the target company:Provided that where the share capital of a particular class of shares of the target company is not identical throughout such period, the weighted average number of total shares of such class of the target company shall represent the total number of shares;(ja)[ "fugitive economic offender" shall mean an individual who is declared a fugitive economic offender under section 12 of the Fugitive Economic Offenders Act, 2018 (17 of 2018).] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/33, dated 11.9.2018 (w.e.f. 23.9.2011).](k)"identified date" means the date falling on the tenth working day prior to the commencement of the tendering period, for the purposes of determining the shareholders to whom the letter of offer shall be sent;(l)"immediate relative" means any spouse of a person, and includes parent, brother, sister or child of such person or of the spouse;(m)"listing agreement" means the agreement with the stock exchange governing the conditions of listing of shares of the target company;(ma)[ "listing regulations" means the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/33, dated 11.9.2018 (w.e.f. 23.9.2011).](n)"manager to the open offer" means a merchant banker referred to in regulation 12;(o)"maximum permissible non-public shareholding" means such percentage shareholding in the target company excluding the minimum public shareholding required under the Securities Contracts (Regulation) Rules, 1957;(p)"offer period" means the period between the date of entering into an agreement, formal or informal, to acquire shares, voting rights in, or control over a target company requiring a public announcement, or the date of the public announcement, as the case may be, and the date on which the payment of consideration to shareholders who have accepted the open offer is made, or the date on which open offer is withdrawn, as the case may be;(q)"persons acting in concert" means, -
