Section 46 in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
46. Website.
(1)The listed entity shall maintain a functional website containing the basic information about the listed entity.(2)The listed entity shall disseminate the following information [under a separate section on its website] [Substituted 'on its website' by Notification No. SEBI/LAD-NRO/GN/2018/10, dated 9.5.2018 (w.e.f. 2.9.2015).]:(a)details of its business;(b)terms and conditions of appointment of independent directors;(c)composition of various committees of board of directors;(d)code of conduct of board of directors and senior management personnel;(e)details of establishment of vigil mechanism/ Whistle Blower policy;(f)criteria of making payments to non-executive directors , if the same has not been disclosed in annual report;(g)policy on dealing with related party transactions;(h)policy for determining `material' subsidiaries;(i)details of familiarization programmes imparted to independent directors including the following details:-(i)number of programmes attended by independent directors (during the year and on a cumulative basis till date),(ii)number of hours spent by independent directors in such programmes (during the year and on cumulative basis till date), and(iii)other relevant details(j)the email address for grievance redressal and other relevant details;(k)contact information of the designated officials of the listed entity who are responsible for assisting and handling investor grievances;(l)financial information including:(i)notice of meeting of the board of directors where financial results shall be discussed;(ii)financial results, on conclusion of the meeting of the board of directors where the financial results were approved;(iii)complete copy of the annual report including balance sheet, profit and loss account, directors report, corporate governance report etc;(m)shareholding pattern;(n)details of agreements entered into with the media companies and/or their associates, etc;(o)schedule of analyst or institutional investor meet and presentations made by the listed entity to analysts or institutional investors simultaneously with submission to stock exchange;(p)new name and the old name of the listed entity for a continuous period of one year, from the date of the last name change;(q)items in sub-regulation (1) of regulation 47 .(r)[ With effect from October 1, 2018, all credit ratings obtained by the entity for all its outstanding instruments, updated immediately as and when there is any revision in any of the ratings. [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/10, dated 9.5.2018 (w.e.f. 2.9.2015).](s)separate audited financial statements of each subsidiary of the listed entity in respect of a relevant financial year, uploaded at least 21 days prior to the date of the annual general meeting which has been called to inter alia consider accounts of that financial year.](3)(a)The listed entity shall ensure that the contents of the website are correct.(b)The listed entity shall update any change in the content of its website within two working days from the date of such change in content.
