Securities And Exchange Board Of India - Subsection
Section 25(3) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018
(3)Public interest directors shall be nominated for a term of three years, extendable by another term of three years, subject to performance review in the manner as may be specified by the Board:Provided that post the expiry of term(s) at a depository, a public interest director may be nominated for a term of three years in other depository or recognized stock exchange or a recognized clearing corporation, only after a cooling-off period of one year:Provided further that a person shall be nominated as a public interest director for a maximum of three terms across a depository / a recognized stock exchange / a recognized clearing corporation, subject to a maximum age limit of seventy five years.
