Section 30 in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018
30. Statutory committees.
(1)The depository shall constitute the committees as per sub-regulation (2) and sub-regulation (3).(2)Functional committee, comprising of:(a)Member [***] [Omitted 'selection' by Notification No. SEBI/LAD-NRO/GN/2019/20, dated 4.6.2019.] committee;(b)[***] [Omitted 'Investor' by Notification No. SEBI/LAD-NRO/GN/2019/20, dated 4.6.2019.] grievance redressal committee; and(c)Nomination and remuneration committee.(3)Oversight committees, comprising of:(a)Standing committee on technology;(b)Advisory committee;(c)Regulatory oversight committee; and(d)Risk management committee.(4)The composition, quorum and functions of the committees under sub-regulation (2) and sub-regulation (3) shall be in the manner as specified by the Board from time to time.
