Securities And Exchange Board Of India - Subsection
Section 19(2A) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(2A)[ The quorum for a meeting of the nomination and remuneration committee shall be either two members or one third of the members of the committee, [and in case of a listed entity having outstanding SR equity shares, at least two thirds of the Stakeholders Relationship Committee shall comprise of independent directors] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/10, dated 9.5.2018 (w.e.f. 2.9.2015).] whichever is greater, including at least one independent director in attendance.]
