Section 2 in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
2. Definitions.
(1)In these regulations, unless the context otherwise requires:-(a)"Act" means the Securities and Exchange Board of India Act, 1992 (15 of 1992);(b)"associate" shall mean any entity which is an associate under sub-section (6) of Section 2 of the Companies Act, 2013 or under the applicable accounting standards:Provided that this definition shall not be applicable for the units issued by mutual fund which are listed on a recognized stock exchange(s) for which the provisions of the Securities and Exchange Board of India (Mutual Funds) Regulations, 1996 shall be applicable;(c)"Board" means the Securities and Exchange Board of India established under section 3 of the Act ;(d)"board of directors" or "board of trustees" shall mean the board of directors or board of trustees, whichever applicable, of the listed entity;(e)"chief executive officer" or "managing director" or "manager" shall mean the person so appointed in terms of the Companies Act, 2013;(f)"chief financial officer" or "whole time finance director" or "head of finance", by whatever name called, shall mean the person heading and discharging the finance function of the listed entity as disclosed by it to the recognized stock exchange(s) in its filing under these regulations;(g)"committee" shall mean committee of board of directors or any other committee so constituted;(h)"designated securities" means specified securities, non-convertible debt securities, non-convertible redeemable preference shares, perpetual debt instrument, perpetual non-cumulative preference shares, Indian depository receipts, securitised debt instruments, [security receipts,] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/30, dated 6.9.2018 (w.e.f. 2.9.2015).] units issued by mutual funds and any other securities as may be specified by the Board ;(i)"financial year" shall have the same meaning as assigned to it under sub-section (41) of Section 2 of the Companies Act, 2013;(ia)[ "fugitive economic offender" shall mean an individual who is declared a fugitive economic offender under section 12 of the Fugitive Economic Offenders Act, 2018 (17 of 2018).] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/47, dated 16.11.2018 (w.e.f. 2.9.2015).](j)"global depository receipts" means global depository receipts as defined in sub-section (44) of Section 2 of the Companies Act, 2013;(k)"half year" means the period of six months commencing on the first day of April or October of a financial year;(l)"half yearly results" means the financial results prepared in accordance with these regulations in respect of a half year;(m)"holding company" means a holding company as defined in sub-section (46) of Section 2 of the Companies Act, 2013;(n)"Indian depository receipts" means Indian depository receipts as defined in sub-section(48) of Section 2 of the Companies Act, 2013;(na)[ "Insolvency Code" means the Insolvency and Bankruptcy Code, 2016 [No. 31 of 2016].] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/21, dated 31.5.2018 (w.e.f. 2.9.2015).](o)"key managerial personnel" means key managerial personnel as defined in sub-section (51) of Section 2 of the Companies Act, 2013;(p)"listed entity" means an entity which has listed, on a recognised stock exchange(s), the designated securities issued by it or designated securities issued under schemes managed by it, in accordance with the listing agreement entered into between the entity and the recognised stock exchange(s);(q)"listing agreement" shall mean an agreement that is entered into between a recognised stock exchange and an entity, on the application of that entity to the recognised stock exchange, undertaking to comply with conditions for listing of designated securities;(r)"main board" means main board as defined in clause (a) of sub-regulation (1) of regulation 106N of the Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009;(s)"net worth" means net worth as defined in sub-section (57) of section 2 of the Companies Act, 2013;(t)'non-convertible debt securities' which is 'debt securities' as defined under regulation 2(1)(e) of the Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008;(u)'non-convertible redeemable preference shares', 'perpetual debt instrument'/'innovative perpetual debt instrument' and 'perpetual non-cumulative preference share' shall have the same meaning as assigned to them in the Securities and Exchange Board of India (Issue and Listing of Non-Convertible Redeemable Preference Shares) Regulations, 2013;(v)"offer document" shall have the same meaning assigned to it under clause (x) of sub-regulation (1) of regulation 2 of the Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009, clause (j) of sub-regulation (1) of regulation 2 of the Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008, clause (p) of sub-regulation (1) of regulation 2 of the Securities and Exchange Board of India (Issue and Listing of Non- Convertible Redeemable Preference Shares) Regulations, 2013, clause (r) of regulation 2 of the Securities and Exchange Board of India (Mutual Funds) Regulations, 1996 and clause (l) of sub-regulation (1) of regulation 2 of the [Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008] [Substituted 'Securities and Exchange Board of India (Public Offer and Listing of Securitised Debt Instruments) Regulations, 2008' by Notification No. SEBI/LAD-NRO/GN/2018/30, dated 6.9.2018 (w.e.f. 2.9.2015).], as may be applicable;(w)"promoter" and "promoter group" shall have the same meaning as assigned to them respectively in clauses (za) and (zb) of sub-regulation (1) of regulation 2 of the Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009.(x)"public" means public as defined under clause (d) of rule 2 of the Securities Contracts (Regulation) Rules, 1957;(y)"public shareholding" means public shareholding as defined under clause (e) of rule 2 of the Securities Contracts (Regulation) Rules, 1957;(z)"quarter" means the period of three months commencing on the first day of April, July, October or January of a financial year;(za)"quarterly results" means the financial results prepared in accordance with these regulations in respect of a quarter;(zb)"related party" means a related party as defined under sub-section (76) of section 2 of the Companies Act, 2013 or under the applicable accounting standards:[Provided that any person or entity belonging to the promoter or promoter group of the listed entity and holding 20% or more of shareholding in the listed entity shall be deemed to be a related party.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/10, dated 9.5.2018 (w.e.f. 2.9.2015).]Provided [further] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/10, dated 9.5.2018 (w.e.f. 2.9.2015).] that this definition shall not be applicable for the units issued by mutual funds which are listed on a recognised stock exchange(s);(zc)"related party transaction" means a transfer of resources, services or obligations between a listed entity and a related party, regardless of whether a price is charged and a "transaction" with a related party shall be construed to include a single transaction or a group of transactions in a contract:Provided that this definition shall not be applicable for the units issued by mutual funds which are listed on a recognised stock exchange(s);(zd)"relative" means relative as defined under sub-section (77) of section 2 of the Companies Act, 2013 and rules prescribed there under:Provided this definition shall not be applicable for the units issued by mutual fund which are listed on a recognised stock exchange(s);(ze)"schedule" means a schedule annexed to these regulations;(zf)"securities laws" means the Act, the Securities Contracts (Regulation) Act, 1956, the Depositories Act, 1996, and the provisions of the Companies Act, 1956 and Companies Act, 2013, and the rules, regulations, circulars or guide lines made thereunder.(zg)[ "securitised debt instruments" shall have the meaning assigned to it under the Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008] [Substituted by Notification No. SEBI/LAD-NRO/GN/2018/30, dated 6.9.2018 (w.e.f. 2.9.2015).];(zga)[ "security receipts" shall have the meaning assigned to it under the Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/30, dated 6.9.2018 (w.e.f. 2.9.2015).](zh)"servicer" means servicer as defined under clause(t) of sub-regulation (1) of regulation 2 of the [Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008] [Substituted 'Securities and Exchange Board of India (Public Offer And Listing Of Securitised Debt Instruments) Regulations, 2008' by Notification No. SEBI/LAD-NRO/GN/2018/30, dated 6.9.2018 (w.e.f. 2.9.2015).];(zi)"small and medium enterprises" or "SME" shall mean an entity which has issued specified securities in accordance with the provisions of Chapter XB of the Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009;(zj)"SME Exchange" means an SME exchange as defined under clause (c) of sub-regulation (1) of regulation 106N of the Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009;(zk)"stock exchange" means a recognised stock exchange as defined under clause (f) of section 2 of the Securities Contracts (Regulation) Act, 1956;(zl)"specified securities" means `equity shares' and `convertible securities' as defined under clause (zj) of sub-regulation (1) of regulation 2 of the Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009;(zm)"subsidiary" means a subsidiary as defined under sub-section(87) of section 2 of the Companies Act, 2013;(2)All other words and expressions used but not defined in these regulations, but defined in the Act or the Companies Act, 2013, the Securities Contracts (Regulation) Act, 1956, the Depositories Act, 1996 and/or the rules and regulations made thereunder shall have the same meaning as respectively assigned to them in such Acts or rules or regulations or any statutory modification or re-enactment thereto, as the case may be.
