Securities And Exchange Board Of India - Subsection
Section 19(2) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(2)The Chairperson of the nomination and remuneration committee shall be an independent director:Provided that the chairperson of the listed entity,whether executive or non-executive, may be appointed as a member of the Nomination and Remuneration Committee and shall not chair such Committee.
