Securities And Exchange Board Of India - Subsection
Section 21(1) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014
(1)A foreign portfolio investor shall invest only in the following securities, namely-(a)[Shares] [Substituted 'Securities in the primary and secondary markets including shares' by Notification No. SEBI/LAD-NRO/GN/2016-17/018, dated 11.1.2017 (w.e.f. 7.1.2014).], debentures and warrants of companies, listed or to be listed on a recognized stock exchange in India[, through primary and secondary markets] [Inserted by Notification No. SEBI/LAD-NRO/GN/2016-17/018, dated 11.1.2017 (w.e.f. 7.1.2014).];(b)Units of schemes floated by domestic mutual funds, whether listed on a recognized stock exchange or not;(c)Units of schemes floated by a collective investment scheme;(d)Derivatives traded on a recognized stock exchange;(e)Treasury bills and dated government securities;(f)Commercial papers issued by an Indian company;(g)Rupee denominated credit enhanced bonds;(h)Security receipts issued by asset reconstruction companies;(i)Perpetual debt instruments and debt capital instruments, as specified by the Reserve Bank of India from time to time;(j)Listed and unlisted non-convertible debentures/bonds issued by an Indian company in the infrastructure sector, where `infrastructure' is defined in terms of the extant External Commercial Borrowings (ECB) guidelines;(k)Non-convertible debentures or bonds issued by Non-Banking Financial Companies categorized as `Infrastructure Finance Companies'(IFCs) by the Reserve Bank of India;(l)Rupee denominated bonds or units issued by infrastructure debt funds;(m)Indian depository receipts; [***] [Omitted 'and' by Notification No. SEBI/LAD-NRO/GN/2016-17/035, dated 21.2.2017 (w.e.f. 7.1.2014).](n)[ Unlisted non-convertible debentures/bonds issued by an Indian company subject to the guidelines issued by the Ministry of Corporate Affairs, Government of India from time to time; [Inserted by Notification No. SEBI/LAD-NRO/GN/2016-17/035, dated 21.2.2017 (w.e.f. 7.1.2014).](o)Securitized debt instruments, including,-(i)any certificate or instrument issued by a special purpose vehicle set up for securitization of asset/s with banks, financial institutions or non-banking financial institutions as originators; and(ii)any certificate or instrument issued and listed in terms of the Securities and Exchange Board of India (Public Offer and Listing of Securitised Debt Instruments) Regulations, 2008; and](p)[] [Renumbered '(n)' by Notification No. SEBI/LAD-NRO/GN/2016-17/035, dated 21.2.2017 (w.e.f. 7.1.2014).] Such other instruments specified by the Board from time to time.
