Section 11A(1) in The Securities And Exchange Board Of India (Amendment) Act, 2002
(1)Without prejudice to the provisions of the Companies Act, 1956 (1 of 1956 ), the Board may, for the protection of invest rs,-(a)specify, by regulations-(i)the matters relating to issue of capital, transfer of securities and other matters incidental thereto; and(ii)the manner in which such matters shall be disclosed by the companies;(b)by general or special orders-(i) prohibit any company from issuing prospectus, any offer document, or advertisement soliciting money from the public for the issue of securities;(ii)specify the conditions subject to which the prospectus, such offer document or advertisement, if not prohibited, may be issued.(2) Without prejudice to the provisions of section 21 of the Securities Contracts (Regulation) Act, 1956 , the Board may specify the requirements for listing and transfer of securities and other matters incidental thereto.".
