Securities And Exchange Board Of India - Subsection
Section 36(3) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(3)In case of the appointment of a new director or re-appointment of a director the shareholders must be provided with the following information:(a)a brief resume of the director;(b)nature of his expertise in specific functional areas;(c)disclosure of relationships between directors inter-se;(d)names of listed entities in which the person also holds the directorship and the membership of Committees of the board; and(e)shareholding of non-executive directors.
