Securities And Exchange Board Of India - Subsection
Section 25(7) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(7)The listed entity shall familiarise the independent directors through various programmes about the listed entity, including the following:(a)nature of the industry in which the listed entity operates;(b)business model of the listed entity;(c)roles, rights, responsibilities of independent directors; and(d)any other relevant information.
