Securities And Exchange Board Of India - Subsection
Section 26(1) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(1)A director shall not be a member in more than ten committees or act as chairperson of more than five committees across all listed entities in which he is a director which shall be determined as follows:(a)the limit of the committees on which a director may serve in all public limited companies, whether listed or not, shall be included and all other companies including private limited companies, foreign companies and companies under Section 8 of the Companies Act, 2013 shall be excluded;(b)for the purpose of determination of limit, chairperson ship and membership of the audit committee and the Stakeholders' Relationship Committee alone shall be considered.
