NATIONAL DAM SAFETY AUTHORITY
National Dam Safety Authority lays down Guidelines and Checklist for inspection of dams
On 6-5-2024, the Inspection, Instrumentation, Seismic Data, Risk Assessment and Evaluation of Specified Dam Regulations, 2024 were published which were earlier notified by the National Dam Safety Authority on 24-4-2024 to ensure safety monitoring. READ MORE
SECURITIES AND EXCHANGE BOARD OF INDIA (‘SEBI’)
SEBI notifies Securities and Exchange Board of India (Employees’ Service) (Second Amendment) Regulations, 2024
On 06-05-2024, in exercise of the powers conferred by Section 30 of the Securities and Exchange Board of India Act, 1992, the Board made certain regulations namely — Securities and Exchange Board of India (Employees’ Service) (Second Amendment) Regulations, 2024 to amend the Securities and Exchange Board of India (Employee’s Service) Regulations, 2001. READ MORE
SEBI revises SEBI LODR Regulations relating to Applicability of the regulations
On 17-05-2024, the Securities Exchange Board of India issued the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Amendment) Regulations, 2024 to amend the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015. READ MORE
SEBI revises ICDR regulation relating to Minimum Promoter’s Contribution
On 17-5-2024, the Securities and Exchange Board of India issued Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) (Amendment) Regulations, 2024 to amend the Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018. READ MORE
SEBI issues Master Circular for Stock Brokers rescinding 12 circulars
On 22-5-2024, the Securities and Exchange Board of India (‘SEBI’) issued a Master Circular for Stock Brokers. The provisions came into force on 22-5-2024. READ MORE
SEBI issues Master Circular on Non-Convertible Securities, Debt Securities, and Commercial Paper to serve as a comprehensive guide for issuers
On 22-05-2024, the Securities and Exchange Board of India (‘SEBI’) issued a Master Circular for issue and listing of Non-Convertible Securities, Securitised Debt Instruments, Security Receipts, Municipal Debt Securities, and Commercial Paper. READ MORE
SEBI issues Master Circular for Research Analysts to enable comprehensive access for users
On 21-05-2024, the Securities and Exchange Board of India (‘SEBI’) issued the Master Circular for Research Analysts to enable the users to protect the interests of investors in securities and to promote the development of, and to regulate the securities market. READ MORE
SEBI issues Master Circular for Non- convertible Securities, Securitized Debt Instruments and/or Commercial Paper
On 21-5-2024, the Securities and Exchange Board of India (‘SEBI’) issued Master Circular for listing obligations and disclosure requirements for Non- convertible Securities, Securitized Debt Instruments and/or Commercial Paper. READ MORE
SEBI issues Master Circular for Investment Advisers rescinding 25 previous circulars
On 21-05-2024, the Securities and Exchange Board of India (‘SEBI’) issued the Master Circular for Investment Advisers to compile all relevant circulars for the investment advisers that had been issued as of 15-05-2024. READ MORE
RESERVE BANK OF INDIA (‘RBI’)
Foreign Exchange Management (Deposit) (Fourth Amendment) Regulations, 2024
On 06-05-2024, the Reserve Bank of India amended the Foreign Exchange Management (Deposit) Regulations, 2016 (‘Principal Regulations’) through powers conferred by Section 47(2) of the Foreign Exchange Management Act, 1999. The amendment shall be called the Foreign Exchange Management (Deposit) (Fourth Amendment) Regulations, 2024. READ MORE
RBI imposes penalty of 3 Lakh on Hero FinCorp for non-compliance with Fair Practices Code
On 24-05-2024, The Reserve Bank of India (‘RBI’) imposed a monetary penalty of Rs. 3,10,000/- on Hero FinCorp Limited for non-compliance with certain provisions of the Non-Banking Financial Company — Systematically Important Non-Deposit taking Company and Deposit taking Company (Reserve Bank) Directions, 2016 issued by RBI which was related to Fair Practices Code. READ MORE
STATE LEGISLATION:
New rules relating to destruction of records retained in electronic form, introduced in the Delhi High Court Rules
On 2-5-2024, the High Court of Delhi amended Chapter 16 of Volume IV of the Delhi High Court Rules and Order and introduced new rules relating to destruction of records retained in electronic form. READ MORE
FOREIGN LEGISLATION
Monetary Authority of Singapore introduces new Regulations under Securities and Futures Act for Corporate Governance of approved entities
Monetary Authority of Singapore: The Managing Director of the Monetary Authority of Singapore, using the powers conferred upon it under the Securities and Futures Act 2001, introduced the Securities and Futures (Corporate Governance of Approved Exchanges, Approved Clearing Houses, Licensed Trade Repositories and Approved Holding Companies) Regulations, 2024, on 24-04-2024. READ MORE
