Section 17A in Securities Contracts (Regulation) Rules, 1957
17A. Submission of periodical returns.
- Every recognised stock exchange shall furnish the [Securities and Exchange Board of India] [Inserted by the Securities Contracts (Regulation) (Amendment) Rules, 2013, w.e.f. 24.10.2013.] periodical returns relating to-(i)the official rates for the securities enlisted thereon;(ii)the number of shares delivered through the clearing house;(iii)the making-up prices;(iv)the clearing house programmes;(v)the number of securities listed and de-listed during the previous three months;(vi)the number of securities brought on or removed from the forward list during the previous three months; and(vii)any other matter as may be specified by the [Securities and Exchange Board of India] [Inserted by the Securities Contracts (Regulation) (Amendment) Rules, 2013, w.e.f. 24.10.2013.].
