Section 21 in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
21. Risk Management Committee.
(1)The board of directors shall constitute a Risk Management Committee.(2)The majority of members of Risk Management Committee shall consist of members of the board of directors [and in case of a listed entity having outstanding SR equity shares, at least two thirds of the Risk Management Committee shall comprise of independent directors] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/28, dated 29.7.2019 (w.e.f. 2.9.2015).].(3)The Chairperson of the Risk management committee shall be a member of the board of directors and senior executives of the listed entity may be members of the committee.(3A)[ The risk management 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 board of directors shall define the role and responsibility of the Risk Management Committee and may delegate monitoring and reviewing of the risk management plan to the committee and such other functions as it may deem fit [such function shall specifically cover cyber security] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/10, dated 9.5.2018 (w.e.f. 2.9.2015).].(5)The provisions of this regulation shall be applicable to top [500] [Substituted '100' by Notification No. SEBI/LAD-NRO/GN/2018/10, dated 9.5.2018 (w.e.f. 2.9.2015).] listed entities, determined on the basis of market capitalisation, as at the end of the immediate previous financial year.
