Securities And Exchange Board Of India - Subsection
Section 22(2) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(2)The decision regarding compulsory delisting shall be taken by a panel to be constituted by the recognised stock exchange consisting of -(a)two directors of the recognised stock exchange (one of whom shall be a public representative);(b)one representative of the investors;(c)one representative of the Ministry of Corporate Affairs or Registrar of Companies; and(d)the Executive Director or Secretary of the recognised stock exchange.
