Securities And Exchange Board Of India - Subsection
Section 30(4) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(4)(i)The listed entity shall consider the following criteria for determination of materiality of events/ information:(a)the omission of an event or information, which is likely to result in discontinuity or alteration of event or information already available publicly; or(b)the omission of an event or information is likely to result in significant market reaction if the said omission came to light at a later date;(c)In case where the criteria specified in sub-clauses (a) and (b) are not applicable, an event/information may be treated as being material if in the opinion of the board of directors of listed entity, the event / information is considered material.(ii)The listed entity shall frame a policy for determination of materiality, based on criteria specified in this sub-regulation, duly approved by its board of directors, which shall be disclosed on its website.
