Securities And Exchange Board Of India - Subsection
Section 15(2A) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(2A)[ The provisions as specified in regulation 17 shall not be applicable during the insolvency resolution process period in respect of a listed entity which is undergoing corporate insolvency resolution process under the Insolvency Code:Provided that the role and responsibilities of the board of directors as specified under regulation 17 shall be fulfilled by the interim resolution professional or resolution professional in accordance with sections 17 and 23 of the Insolvency Code.
