Securities and Exchange
Board of India (Underwriters) (Repeal) Regulations, 2021[1] [30th
March, 2021] In exercise of the powers
conferred under Section 30 of the Securities and Exchange Board of India Act,
1992 (15 of 1992), the Board hereby makes the following regulations to repeal
the Securities and Exchange Board of India (Underwriters) Regulations, 1993,
namely:— These regulations may be
called the Securities and Exchange Board of India (Underwriters)
(Repeal) Regulations, 2021. They shall come into force
on the date of their publication in the Official Gazette. On and from the
commencement of these regulations, the Securities and Exchange Board of India
(Underwriters) Regulations, 1993 shall stand repealed and the certificate of
registration granted to any person under the Securities and Exchange Board of
India (Underwriters) Regulations, 1993 shall deemed to be surrendered. The repeal of the
Securities and Exchange Board of India (Underwriters) Regulations, 1993 shall
not affect— (i) the previous operation of
the said regulations or anything done or omitted to be done or suffered
therein; (ii) any right, privilege,
obligation or liability acquired or accrued or incurred under the said
regulations; (iii) any penalty or punishment
incurred in respect of any contravention or offence committed under the said
regulations; (iv) any investigation, legal
proceedings or remedy in respect of any such right, privilege, obligation,
liability, penalty or punishment as aforesaid. Any such investigation,
legal proceeding or remedy may be instituted, continued or enforced and any
such penalty or punishment may be imposed as if the Securities and Exchange
Board of India (Underwriters) Regulations, 1993 had not been repealed. [1] Vide Notification No.
SEBI/LAD-NRO/GN/2021/15, dated 30-3-2021, published in the Gazette of India,
Extra., Part III, Section 4, No. 133, dated 30-3-2021.Securities and Exchange Board of India
(Underwriters) (Repeal) Regulations, 2021