Securities And Exchange Board Of India - Subsection
Section 23(3) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(3)Audit committee may grant omnibus approval for related party transactions proposed to be entered into by the listed entity subject to the following conditions, namely-(a)the audit committee shall lay down the criteria for granting the omnibus approval in line with the policy on related party transactions of the listed entity and such approval shall be applicable in respect of transactions which are repetitive in nature;(b)the audit committee shall satisfy itself regarding the need for such omnibus approval and that such approval is in the interest of the listed entity;(c)the omnibus approval shall specify:(i)the name(s) of the related party, nature of transaction, period of transaction, maximum amount of transactions that shall be entered into,(ii)the indicative base price / current contracted price and the formula for variation in the price if any; and(iii)such other conditions as the audit committee may deem fit:Provided that where the need for related party transaction cannot be foreseen and aforesaid details are not available, audit committee may grant omnibus approval for such transactions subject to their value not exceeding rupees one crore per transaction.(d)the audit committee shall review, atleast on a quarterly basis, the details of related party transactions entered into by the listed entity pursuant to each of the omnibus approvals given.(e)Such omnibus approvals shall be valid for a period not exceeding one year and shall require fresh approvals after the expiry of one year:
