Section 101A in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
101A. Agreements with other intermediaries and others. - (1) The issuing company shall appoint a registrar and transfer agent which has connectivity with all the depositories.
(2)The issuing company shall enter into an agreement with overseas custodian bank and domestic depository.(3)The lead merchant banker, after independently assessing the capability of other intermediaries and others to carry out their obligations, shall advise the issuing company on their appointment."(v)For regulation 102 the following shall be substituted, namely:-
