Securities And Exchange Board Of India - Subsection
Section 25(4) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(4)The independent directors in the meeting referred in sub-regulation (3) shall, interalia-(a)review the performance of non-independent directors and the board of directors as a whole;(b)review the performance of the chairperson of the listed entity, taking into account the views of executive directors and non-executive directors;(c)assess the quality, quantity and timeliness of flow of information between the management of the listed entity and the board of directors that is necessary for the board of directors to effectively and reasonably perform their duties.
