Section 19A(2) in Securities Contracts (Regulation) Rules, 1957
(2)Where the public shareholding in a listed company falls below twenty five per cent. at any time, such company shall bring the public shareholding to twenty five per cent. within a maximum period of twelve months from the date of such fall in the manner specified by the Securities and Exchange Board of India.][Provided that every listed public sector company whose public shareholding falls below twenty-five per cent. at any time after the commencement of the Securities Contracts (Regulation) (Second Amendment) Rules, 2018, shall increase its public shareholding to at least twenty five per-cent, within a period of two years from such fall, in the manner specified by the Securities and Exchange Board of India.] [Inserted by Notification No. G.S.R. 738(E), dated 3.8.2018 (w.e.f. 21.2.1957).]
