• MINISTRY OF COMMERCE AND INDUSTRY

Public Notice No. 169/(RE-2008)/2004-0009 Dated 01.04.2009-Amendment to the Appendix 2 (List of Export Promotion Councils/ Commodity Board) of the Handbook of Procedures (Vol.I)

Commodity Board) of the Handbook of Procedures (Vol.I) the Coconut Development Board has been added in Appendix 2 at S. No. 36 by the Director General of Foreign Trade vide amendments in Appendix 2 (List of Export Promotion Councils/ Commodity Board) of the Handbook of Procedures (Vol.I).
 

• MINISTRY OF LABOUR

Notification No SO657 (E) Dated 12.03.2009 - Extends the period of declaration under section 2 of the Industrial Disputes Act

By the Notification dated 11th September, 2008 the service in the Industrial Establishments manufacturing or producing Nuclear Fuel and Components, Heavy Water and Allied Chemicals and Atomic Energy which is covered by item 28 of the First Schedule to the Industrial Disputes Act, 1947 to be a Public Utility Service for the purpose of the Industrial Disputes Act, for a period of six months from the 14th September, 2008 and Government extended it for further period of 6 months. Six months starts from 15th Mar 2009.

• MINISTRY OF CORPORATE AFFAIRS

Notification No. GSR226 (E) Dated 31.03.2009 - Amendments in Schedule VI to the Companies Act, 1956.

In exercise of the powers under the Companies Act, 1956 the Central Government makes the following further amendments in Schedule VI to the said Act, that in Part I relating to "Form of Balance Sheet", under heading "A. Horizontal Form", in column (6), the second paragraph, Explanation 1 and Explanation 2 shall be omitted.

• MINISTRY OF FINANCE

Financial Services Notification No. SO627 (E) Dated 05.03.2009 - Non-applicability of provisions of Sub-section (1) of Section 11 of Banking Regulation Act, 1949 to specified Zila Sahakari Bank

The Central Government on recommendation of the Reserve Bank of India, declares that the provisions of sub-section (1) of Section 11 of the Banking Regulation Act, 1949 (AACS) shall not apply to Zila Sahakari Bank Ltd., Rae Bareli, Uttar Pradesh, for the period till 31st March, 2010.

• RESERVE BANK OF INDIA

Notification No. GSR108 (E) Dated 20.01.2009 - Foreign Exchange Management (Transfer or issue of any foreign security) (Amendment) Regulations, 2009

In exercise of the powers under the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank of India inserted a new regulation 27.- Opening of Demat Account* by Clearing Corporations of Stock Exchanges and Clearing Members

A Person resident in India being a Securities and Exchange Board of India approved clearing corporation of stock exchanges and Their clearing members may, subject to the guidelines, issued by the SEB1 from time to time:

(i) open and maintain demat accounts with foreign depositories and acquire, hold, pledge and transfer the foreign sovereign securities, offered as collateral by FIIs;

(ii) remit the proceeds arising from corporate action, if any, on such foreign sovereign securities; and

(iii) liquidate such foreign sovereign securities and repatriate the proceeds thereof to India."

• SECURITIES EXCHANGE BOARD OF INDIA

Circular No. SEBI/IMD/CIR No. 15/157701/2009 Dated 19.03.2009 - Portfolio format for debt oriented close-ended and interval schemes/plans

AMCs shall disclose the portfolio of such schemes in the enclosed format on a monthly basis on their respective websites. The said disclosure of the portfolio as on the last day of the month shall be made on or before 3rd working day of succeeding month.