Securities And Exchange Board Of India - Subsection
Section 7(5) in Securities and Exchange Board of India (Share Based Employee Benefits) Regulations, 2014
(5)A company may reprice the options, SAR or shares, as the case may be which are not exercised, whether or not they have been vested if the schemes were rendered unattractive due to fall in the price of the shares in the stock market:Provided that the company ensures that such repricing shall not be detrimental to the interest of the employees and approval of the shareholders in general meeting has been obtained for such repricing.
