Securities And Exchange Board Of India - Subsection
Section 7(2) in Securities and Exchange Board of India (Share Based Employee Benefits) Regulations, 2014
(2)Subject to the proviso to sub-regulation (1), the company may by special resolution in a general meeting vary the terms of the schemes offered pursuant to an earlier resolution of the general body but not yet exercised by the employee provided such variation is not prejudicial to the interests of the employees.
