(4)The Nomination and Remuneration Committee shall, while formulating the policy under sub-section (3) ensure that—(a)the level and composition of remuneration is reasonable and sufficient to attract, retain and motivate directors of the quality required to run the company successfully;(b)relationship of remuneration to performance is clear and meets appropriate performance benchmarks; and(c)remuneration to directors, key managerial personnel and senior management involves a balance between fixed and incentive pay reflecting short and long-term performance objectives appropriate to the working of the company and its goals:Provided that such policy shall be disclosed in the Board’s report.
