Securities And Exchange Board Of India - Subsection
Section 18(2) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(2)The listed entity shall conduct the meetings of the audit committee in the following manner:(a)The audit committee shall meet at least four times in a year and not more than one hundred and twenty days shall elapse between two meetings.(b)The quorum for audit committee meeting shall either be two members or one third of the members of the audit committee, whichever is greater, with at least two independent directors.(c)The audit committee shall have powers to investigate any activity within its terms of reference, seek information from any employee, obtain outside legal or other professional advice and secure attendance of outsiders with relevant expertise, if it considers necessary.
