Securities And Exchange Board Of India - Subsection
Section 17(1A) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(1A)No listed entity shall appoint a person or continue the directorship of any person as a non-executive director who has attained the age of seventy five years unless a special resolution is passed to that effect, in which case the explanatory statement annexed to the notice for such motion shall indicate the justification for appointing such a person.
