Section 17(1) in Securities Contracts (Regulation) Rules, 1957
(1)Every recognised stock exchange shall before the 31st day of January in each year or within such extended time as the [Securities and Exchange Board of India] [Substituted for 'Central Government' by the Securities Contracts (Regulation) (Amendment) Rules, 1996, w.e.f. 23.12.1996.] may, from time to time, allow, furnish the [Securities and Exchange Board of India] [Substituted for 'Central Government' by the Securities Contracts (Regulation) (Amendment) Rules, 1996, w.e.f. 23.12.1996.] annually with a report about its activities during the preceding calendar year, which shall inter alia contain detailed information about the following matters :(a)changes in rules and bye-laws, if any;(b)changes in the composition of the governing body;(c)any new sub-committees set up and changes in the composition of existing ones;(d)admissions, re-admissions, deaths or resignations of members;(e)disciplinary action against members;(f)arbitration of disputes (nature and number) between members and non-members;(g)defaults;(h)action taken to combat any emergency in trade;(i)securities listed and de-listed; and(j)securities brought on or removed from the forward list.
