Securities And Exchange Board Of India - Subsection
Section 1(4) in Securities and Exchange Board of India (Share Based Employee Benefits) Regulations, 2014
(4)The provisions of these regulations shall apply to any company whose shares are listed on a recognised stock exchange in India, and has a scheme:(i)for direct or indirect benefit of employees; and(ii)involving dealing in or subscribing to or purchasing securities of the company, directly or indirectly; and(iii)satisfying, directly or indirectly, any one of the following conditions:(a)the scheme is set up by the company or any other company in its group;(b)the scheme is funded or guaranteed by the company or any other company in its group;(c)the scheme is controlled or managed by the company or any other company in its group.
