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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 4(2)(a) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(a)The rights of shareholders: The listed entity shall seek to protect and facilitate the exercise of the following rights of shareholders:
(i)right to participate in, and to be sufficiently informed of, decisions concerning fundamental corporate changes.
(ii)opportunity to participate effectively and vote in general shareholder meetings.
(iii)being informed of the rules, including voting procedures that govern general shareholder meetings.
(iv)opportunity to ask questions to the board of directors, to place items on the agenda of general meetings, and to propose resolutions, subject to reasonable limitations.
(v)Effective shareholder participation in key corporate governance decisions, such as the nomination and election of members of board of directors.
(vi)exercise of ownership rights by all shareholders, including institutional investors.
(vii)adequate mechanism to address the grievances of the shareholders.
(viii)protection of minority shareholders from abusive actions by, or in the interest of, controlling shareholders acting either directly or indirectly, and effective means of redress.