Section 25 in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018
25. Conditions of appointment of directors.
(1)The appointment and re-appointment of all shareholder directors on the governing board of every depository shall be with the prior approval of the Board.(2)The public interest directors on the governing board of a depository shall be nominated by the Board.(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.(4)A public interest director on the board of a depository shall not act simultaneously as director on the board of its subsidiary or on the board of any other depository or recognized stock exchange or recognized clearing corporation or on the board of subsidiary of such other depository or recognized stock exchange or recognized clearing corporation.(5)A public interest director on the board of a depository shall not act simultaneously as member on more than five committees of that depository.(6)A public interest director on the board of a depository shall keep its governing board apprised of any conflict of interest, which may arise as a result of the public interest director providing services, either directly or indirectly, to depository participants or their associates and agents.(7)No public interest director shall become a shareholder director unless there is a cooling-off period of three years after ceasing to be a public interest director(8)No public interest director on the governing board of a depository shall become a director on the board of subsidiary of that depository unless there is a cooling-off period of three years after ceasing to be a public interest director.(9)Public interest directors shall be remunerated only by way of payment of sitting fees as admissible to independent directors in the Companies Act, 2013.(10)If any issue arises as to whether an assignment or position of a public interest director is in conflict with his role, the Board's decision shall be final.(11)For the purpose of this regulation, the procedure for appointment of directors is prescribed under Part C of the Second Schedule.
