Securities And Exchange Board Of India - Subsection
Section 19(1) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(1)The board of directors shall constitute the nomination and remuneration committee as follows:(a)the committee shall comprise of atleast three directors ;(b)all directors of the committee shall be non-executive directors; and(c)at least fifty percent of the directors shall be independent directors [and in case of a listed entity having outstanding SR equity shares, two thirds of the nomination and remuneration committee shall comprise of independent directors] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/28, dated 29.7.2019 (w.e.f. 2.9.2015).].
