UNDER SECTION 11(1) AND SECTION 11(2)(h) OF THE SEBI ACT READ WITH REGULATION 11(5) OF THE SECURITIES AND EXCHANGE BOARD OF INDIA (SUBSTANTIAL ACQUISITION OF SHARES AND TAKEOVERS) REGULATIONS, 2011. IN THE MATTER OF PROPOSED ACQUISITION OF SHARES AND VOTING RIGHTS IN TARGET COMPANY PUNJAB NATIONAL BANK ACQUIRER GOVERNMENT OF INDIA BACKGROUND

1. Punjab National Bank (Target Company) is a Scheduled Commercial Bank having its Head Office at Plot No. 4, Sector 10, Dwarka, New Delhi110075. The Target Company was incorporated on April 12, 1895. The shares of the Target Company are listed on the BSE Limited (BSE) and the National Stock Exchange of India Limited (NSE).

2. The Target Company filed an application dated February 28, 2019 (Application), on behalf of its Promoter i.e. the Government of India (Proposed Acquirer/GOI) seeking exemption from the applicability of Regulation 3(2) of the Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011 (Takeover Regulations).

3. Regulation 3(2) of the Takeover Regulations, states

3. Substantial acquisition of shares or voting rights. (2). No acquirer, who together with persons acting in concert with him, has acquired and holds in accordance with these regulations shares or voting rights in a target company entitling them to exercise twenty-five per cent or more of the voting rights in the target company but less than the maximum permissible non-public shareholding, shall acquire within any financial year additional shares or voting rights in such target company entitling them to exercise more than five per cent of the voting rights, unless the acquirer makes a public announcement of an open offer for acquiring shares of such target company in accordance with these regulations: __________________________________________________________________________________________ Order in the matter of Punjab National Bank Page 2 of 6 Provided that such acquirer shall not be entitled to acquire or enter into any agreement to acquire shares or voting rights exceeding such number of shares as would take the aggregate shareholding pursuant to the acquisition above the maximum permissible non-public shareholding.

4. From the Application and an email dated March 14, 2019, as submitted by the Target Company, the following is noted A. Vide a letter dated February 19, 2019, the GOI proposed an infusion of capital in the Target Company amounting to 5908 Crores through a preferential allotment of equity shares of the Target Company, to the Proposed Acquirer/GOI. B. At the Board Meeting of the Target Company held on February 26, 2019, the Board of Directors approved raising of additional equity capital to the extent of 5908 Crores by way of issue of equity shares on a preferential basis to the Proposed Acquirer/GOI (Proposed Acquisition). C. Accordingly, the Target Company has decided to issue 80,20,63,535 equity shares of face value

2 each (aggregating 5908 Crores) to the Proposed Acquirer/GOI, at an issue price of 73.66 as determined under Regulation 76(1) of the SEBI (Issue of Capital and Disclosure Requirements) Regulations, 2009 (ICDR Regulations). D. An ExtraOrdinary General Meeting (EGM) of shareholders in the Target Company is scheduled on March 28, 2019, for obtaining the requisite approval/special resolution for the proposed acquisition. E. Accordingly, the shareholding pattern in the Target Company as on (i) March 31, 2018; (ii) prior to the proposed acquisition and (iii) subsequent to the proposed acquisition, is provided as under __________________________________________________________________________________________ Order in the matter of Punjab National Bank Page 3 of 6 TABLE I SHAREHOLDING IN THE TARGET COMPANY (SOURCE: APPLICATION) CATEGORY AS ON 31.03.2018 PRIOR TO PROPOSED ALLOTMENT

(II) PROPOSED ACQUISITION SUBSEQUENT TO PROPOSED ALLOTMENT

(III) NO. OF SHARES AND % NO. OF SHARES AND % NO. OF SHARES AND % NO. OF SHARES AND % A. PROMOTER AND PROMOTER GROUP 171,84,45,145 [62.25%] 266,96,28,728 [70.22%] 80,20,63,535 [5.19%] 347,16,92,263 [75.41%] B. PUBLIC SHAREHOLDING 104,21,28,082 [37.75%] 113,23,54,765 [29.78%] 113,23,54,765 [24.59%] C. GRAND TOTAL [A + B] 276,05,73,227 [100%] 380,19,83,493 [100%] 460,40,47,028 [100%] F. The Board of Directors of the Target Company as provided in the Application, is as under TABLE II BOARD OF DIRECTORS OF THE TARGET COMPANY NAME STATUS

1. SUNIL MEHTA MANAGING DIRECTOR & CHIEF EXECUTIVE OFFICER

2. SUNIL MEHTA NONEXECUTIVE CHAIRMAN

3. AGYEY KUMAR AZAD EXECUTIVE DIRECTOR

4. L. V. PRABHAKAR EXECUTIVE DIRECTOR

5. RAVI MITTAL GOVERNMENT NOMINEE DIRECTOR

6. DR. RABI N. MISHRA RBI NOMINEE DIRECTOR

7. MAHESH BABOO GUPTA NONEXECUTIVE DIRECTOR

8. DR. ASHA BHANDARKAR SHAREHOLDER DIRECTOR

9. SANJAY VERMA SHAREHOLDER DIRECTOR G. Grounds for exemption as submitted by the Target Company on behalf of the Proposed Acquirer/GOI for exemption from the provisions of Regulation 3(2) of the Takeover Regulations. a. In an initiative to strengthen the capital adequacy of the Public Sector Banks (PSBs), the Government of India has decided to raise its holding in these Banks. Accordingly, GOI vide their letter F. No. 7/23/2019-BOA-I dated 19.02.2019 has decided to infuse capital to the tune of 5,908 Crore as growth capital in the Bank by way of preferential allotment of equity shares in favour of GOI. b. The Bank is convening an Extraordinary General Meeting on March 28, 2019 for seeking approval of the shareholders for the proposed issue and allotment of upto 80,20,63,535 equity shares at a price of 2 each fully paid for cash at a premium of 71.66 each aggregating to 5,908 Crore by way of Special Resolution to GOI. __________________________________________________________________________________________ Order in the matter of Punjab National Bank Page 4 of 6 c. Post the preferential allotment, GOIs shareholding (the promoter) will increase from 70.22% to 75.41%, (as on the date of the acquisition), that is in excess of 5% of the paid-up capital of the Bank, during the current Financial year (2018-19) attracting the provision of Regulation 3(2) of the Takeover Regulations, as amended. Thus, in order to seek exemption from the applicability of Regulation 3(2), the present application is being preferred. CONSIDERATION

5. I have considered the Application made by the Target Company on behalf of the Proposed Acquirer/GOI along with other relevant material available on record. In this regard, I note as under

i. From Table I above, it is observed that as on March 31, 2018, the Proposed Acquirer/GOI held 171,84,45,145 (62.25%) equity shares in the Target Company.

ii. During the Financial Year 201819 i.e. on September 19, 2018, a preferential allotment of 31,29,93,219 (3.84%) shares was made to the GOI pursuant to which the Promoter shareholding increased to 66.09%. Consequently, the public shareholding in the Target Company decreased from 37.75% to 33.91%.

iii. By way of a further preferential allotment of 63,81,90,364 equity shares, the Proposed Acquirer/GOIs holding went up to 266,96,28,728 (71.92%) equity shares in the Target Company. Consequently, the public shareholding in the Target Company decreased from 33.91% to 28.08%.

iv. Prior to the proposed allotment, the Proposed Acquirer/GOI holds 266,96,28,728 (70.22%) equity shares in the Target Company.

v. Subsequent to the proposed acquisition indicated at Table I above i.e. preferential allotment of 80,20,63,535 equity shares, the Proposed Acquirer/GOI shall hold 347,16,92,263 (75.41%) equity shares in the Target Company. Consequently, the public shareholding in the Target Company will decrease from 29.78% to 24.59%.

vi. The resultant change in shareholding on account of the allotment indicated at paragraph (v) above, will increase the concentration of the Proposed Acquirer/GOI shareholding in the __________________________________________________________________________________________ Order in the matter of Punjab National Bank Page 5 of 6 Target Company by 5.19% i.e. more than 5%, thereby attracting the provisions of Regulation 3(2) of the Takeover Regulations.

vii. Subsequent to issuance of 80,20,63,535 equity shares, the shareholding of Proposed Acquirer/GOI in the Target Company would be 75.41%, which does not comply with the requirements pertaining to minimum public shareholding(MPS) prescribed under Rule 19A(1) of the SC(R)R, 1957.

viii. The applicant would be required to bring down the non-public shareholding to the level as specified and within the time permitted under Rule 19A(2) of the Securities Contracts (Regulation) Rules, 1957.

ix. There will be no change in control of the Target Company pursuant to the proposed acquisition as the change will only be in the quantum of shares held by the Proposed Acquirer/GOI. Further, there will be no change in the number of equity shares held by the public shareholders in the Target Company pursuant to the proposed acquisition.

6. The infusion of additional capital by the Proposed Acquirer/GOI is stated to enable the Target Company to meet the stipulated capital adequacy norms. Accordingly, I am of the considered view that exemption as sought for in the Application made by the Target Company, be granted to the Proposed Acquirer/GOI, subject to the conditions stated herein. Order

7. I, in exercise of the powers conferred upon me under Section 19 read with Section 11(1) and Section 11(2)(h) of the Securities and Exchange Board of India Act, 1992 (SEBI Act) and Regulation 11(5) of the Takeover Regulations, hereby grant exemption to the Proposed Acquirer, viz. GOI, from complying with the requirements of Regulation 3(2) of the Takeover Regulations with respect to the proposed acquisition of 5.19% equity shares in the Target Company viz. Punjab National Bank during the Financial Year 201819, through the proposed preferential allotment as mentioned in the Application.

8. The exemption so granted is subject to the following conditions:

i. The proposed acquisition shall be in accordance with the relevant provisions of the Companies Act, 2013 and any other applicable law. __________________________________________________________________________________________ Order in the matter of Punjab National Bank Page 6 of 6

ii. The GOI/Target Company shall ensure compliance with the statements and disclosures made in the Application.

iii. The statements/averments made or facts and figures mentioned in the Application by the Proposed Acquirer/GOI are true and correct.

iv. The applicant would be required to bring down the non-public shareholding to the level as specified and within the time permitted under Rule 19A(2) of the Securities Contracts (Regulation) Rules, 1957.

9. The exemption granted above is limited to the requirements of making open offer under the Takeover Regulations and shall not be construed as exemption from the disclosure requirements under Chapter V of the Takeover Regulations; compliance with the SEBI (Prohibition of Insider Trading) Regulations, 2015 and the Listing Agreement/SEBI (Listing Obligations and Disclosure Requirements) Regulations, 2015.

10. The Application, as filed by Target Company on behalf of the Proposed Acquirer/GOI, is accordingly disposed of.

11. A copy of this Order shall be forwarded to the recognized Stock Exchanges for their information and necessary action. Place: Mumbai G. MAHALINGAM Date: March 27, 2019 WHOLE TIME MEMBER SECURITIES AND EXCHANGE BOARD OF INDIA