Section 19(1) in Securities Contracts (Regulation) Rules, 1957
(1)A public company as defined under the Companies Act, 1956, desirous of getting its securities listed on a recognised stock exchange, shall apply for the purpose to the stock exchange and forward along with its application the following documents and particulars :(a)Memorandum and articles of association and, in the case of a debenture issue, a copy of the trust deed.(b)Copies of all prospectuses or statements in lieu of prospectuses issued by the company at any time.(c)Copies of offers for sale and circulars or advertisements offering any securities for subscription or sale during the last five years.(d)Copies of balance-sheets and audited accounts for the last five years, or in the case of new companies, for such shorter period for which accounts have been made up.(e)A statement showing-(i)dividends and cash bonuses, if any, paid during the last ten years (or such shorter period as the company has been in existence, whether as a private or public company),(ii)dividends or interest in arrears, if any.(f)Certified copies of agreements or other documents relating to arrangements with or between :-(i)vendors and/or promoters,(ii)underwriters and sub-underwriters,(iii)brokers and sub-brokers.(g)Certified copies of agreements with-(i)managing agents and secretaries and treasurers,(ii)selling agents,(iii)managing directors and technical directors,(iv)general manager, sales manager, manager or secretary.(h)Certified copy of every letter, report, balance-sheet, valuation contract, court order or other document, part of which is reproduced or referred to in any prospectus, offer for sale, circular or advertisement offering securities for subscription or sale, during the last five years.(i)A statement containing particulars of the dates of, and parties to all material contracts, agreements (including agreements for technical advice and collaboration), concessions and similar other documents (except those entered into in the ordinary course of business carried on or intended to be carried on by the company) together with a brief description of the terms, subject-matter and general nature of the documents.(j)A brief history of the company since its incorporation giving details of its activities including any reorganisation, reconstruction or amalgamation, changes in its capital structure, (authorised, issued and subscribed) and debenture borrowings, if any.(k)Particulars of shares and debentures issued-(i) for consideration other than cash, whether in whole or part, (ii) at a premium or discount, or (iii) in pursuance of an option.(l)A statement containing particulars of any commission, brokerage, discount or other special terms including an option for the issue of any kind of the securities granted to any person.(m)Certified copies of-(i)[ acknowledgement card or the receipt of filing offer document with the Securities and Exchange Board of India;] [Substituted by the Securities Contracts (Regulation) (Amendment) Rules, 1996, w.e.f. 23.12.1996. Prior to its substitution, sub-clause (i), read as under: (i) letters of consent of the Controller of Capital Issues.](ii)agreements, if any, with the Industrial Finance Corporation, Industrial Credit and Investment Corporation and similar bodies.(n)Particulars of shares forfeited.(o)A list of highest ten holders of each class or kind of securities of the company as on the date of application along with particulars as to the number of shares or debentures held by and the address of each such holder.(p)Particulars of shares or debentures for which permission to deal is applied for :Provided that a recognised stock exchange may either generally by its bye-laws or in any particular case call for such further particulars or documents as it deems proper.
