Securities And Exchange Board Of India - Subsection
Section 20(1) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(1)The listed entity shall constitute a Stakeholders Relationship Committee to specifically look into [various aspects of interest] [Substituted 'the mechanism of redressal of grievances' by Notification No. SEBI/LAD-NRO/GN/2018/10, dated 9.5.2018 (w.e.f. 2.9.2015).] of shareholders, debenture holders and other security holders.
