Section 44 in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
44. [ Meetings of shareholders and voting.] [Substituted 'Voting by shareholders.' by Notification No. SEBI/LAD-NRO/GN/2018/10, dated 9.5.2018 (w.e.f. 2.9.2015).]
(1)The listed entity shall provide the facility of remote e-voting facility to its shareholders, in respect of all shareholders' resolutions.(2)The e-voting facility to be provided to shareholders in terms of sub-regulation (1),shall be provided in compliance with the conditions specified under the Companies (Management and Administration) Rules, 2014, or amendments made thereto.(3)The listed entity shall submit to the stock exchange, within forty eight hours of conclusion of its General Meeting, details regarding the voting results in the format specified by the Board.(4)The listed entity shall send proxy forms to holders of securities in all cases mentioning that a holder may vote either for or against each resolution.(5)[ The top 100 listed entities by market capitalization, determined as on March 31st of every financial year, shall hold their annual general meetings within a period of five months from the date of closing of the financial year.(6)The top 100 listed entities shall provide one-way live webcast of the proceedings of the annual general meetings.Explanation. - The top 100 entities shall be determined on the basis of market capitalisation, as at the end of the immediate previous financial year.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/10, dated 9.5.2018 (w.e.f. 2.9.2015).]
