Section 101 in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
101. Power to remove difficulties.
(1)In order to remove any difficulties in the application or interpretation of these regulations, the Board may issue clarifications through guidance notes or circulars after recording reasons in writing.(2)In particular, and without prejudice to the generality of the foregoing power, such guidance notes or circulars may provide for all or any of the following matters, namely:(a)procedural aspects including intimation to be given, documents to be submitted;(b)disclosure requirements;(c)listing conditions.
