Section 20 in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
20. Stakeholders Relationship Committee.
(1)The listed entity shall constitute a Stakeholders Relationship Committee to specifically look into [various aspects of interest] [Substituted 'the mechanism of redressal of grievances' by Notification No. SEBI/LAD-NRO/GN/2018/10, dated 9.5.2018 (w.e.f. 2.9.2015).] of shareholders, debenture holders and other security holders.(2)The chairperson of this committee shall be a non-executive director.(2A)[ At least three directors, with at least one being an independent director, shall be members of the Committee.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/10, dated 9.5.2018 (w.e.f. 2.9.2015).](3)[ The Chairperson of the Stakeholders Relationship Committee shall be present at the annual general meetings to answer queries of the security holders.] [Substituted by Notification No. SEBI/LAD-NRO/GN/2018/10, dated 9.5.2018 (w.e.f. 2.9.2015).](3A)[ The stakeholders relationship committee shall meet at least once in a year.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/10, dated 9.5.2018 (w.e.f. 2.9.2015).](4)The role of the Stakeholders Relationship Committee shall be as specified as in Part D of the Schedule II.
