Securities And Exchange Board Of India - Subsection
Section 7(1) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(1)In a case falling under clause (a) of regulation 6 -(a)the proposed delisting shall be approved by a resolution of the board of directors of the company in its meeting;(b)the company shall give a public notice of the proposed delisting in at least one English national daily with wide circulation, one Hindi national daily with wide circulation and one regional language newspaper of the region where the concerned recognised stock exchanges are located;(c)the company shall make an application to the concerned recognised stock exchange for delisting its equity shares; and(d)the fact of delisting shall be disclosed in the first annual report of the company prepared after the delisting.
