Securities And Exchange Board Of India - Subsection
Section 32(7) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(7)Where the listed entity has appointed a monitoring agency to monitor the utilisation of proceeds of a public or rights issue, the monitoring report of such agency shall be placed before the audit committee on an annual basis, promptly upon its receipt.Explanation. - For the purpose of this sub-regulation, "monitoring agency" shall mean the monitoring agency specified in regulation 16 of the Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009.
