Section 29(1) in The Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012
(1)Every recognised stock exchange shall constitute independent oversight committees of the governing board, [to the extent applicable,] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/04, dated 2.4.2018 (w.e.f. 20.6.2012).] each chaired by a public interest director, in order to address the conflicts of interest in respect of-(a)member regulation,(b)listing functions, [***] [Omitted 'and' by Notification No. SEBI/LAD-NRO/GN/2018/04, dated 2.4.2018 (w.e.f. 20.6.2012).](c)trading and surveillance function[, and] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/04, dated 2.4.2018 (w.e.f. 20.6.2012).](d)[ product design.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/04, dated 2.4.2018 (w.e.f. 20.6.2012).]
