A private placement, rather than a public issue, is the markets regulator’s favoured route to start trading in securities receipts issued by asset reconstruction companies (ARCs). SEBI’s move aimed at allowing only informed investors to trade in the securities. Only certain “qualified buyers” will be permitted to trade in them, and the minimum lot size will be Rs 10 lakh. The intention is to allow only informed investors to trade in these securities. A committee set up by the Securities and Exchange Board of India (SEBI) has made these recommendations, and the regulator’s board meeting on 28-12-2017 approved them.

The offer of Security Receipts (SRs), which are proposed to be listed, may be allowed only to Qualified Buyers through private placement. Initially, security receipts issued by ARCs to banks in exchange for some of their bad loans will be sold to qualified buyers such as financial institutions, banks and alternative investment funds (AIFs) through a process of private placement. Later, high -net-worth individuals (HNIs) and portfolio managers will be allowed to trade in them. Listing of securities receipts was initially proposed to improve liquidity in the securitization industry and help speed up the resolution of the stressed assets in the banking system. SEBI then formed a committee with representatives from the central bank, stock exchanges, credit rating agencies and ARCs to study the matter.

The Reserve Bank of India has defined “qualified buyer” as financial institutions, banks, insurance companies, mutual funds, or any category of non-institutional investors it specifies. Existing holders of security receipts have also been allowed to sell them in an offer for sale (OFS). The net asset value of these receipts may be disclosed quarterly. Existing RBI guidelines require such disclosures twice a year. Listing of these receipts would happen through the Electronic Book Mechanism, which is currently applicable for listing of debt securities. To begin with, SEBI has kept the listing of securities receipts optional. However, if the holder(s) of existing SRs wants to undertake an offer for sale, then such SRs shall be mandatorily listed by the issuers. While the committee suggested that AIFs be allowed to subscribe to the listed SRs, existing SEBI norms limits qualified buyers only to those AIFs which are body corporates.

At the second stage, after seeing the level of interest and the operation of the market, the RBI may consider expanding the definition by including HNIs, portfolio managers having an investible fund base of Rs 10 crore or above and family trusts, with net worth of Rs 500 crore.

[Source: Livemint]

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.