Section 24 in Securities and Exchange Board of India (Share Based Employee Benefits) Regulations, 2014
24. Vesting.
(1)There shall be a minimum vesting period of one year in case of SAR scheme:Provided that in a case where SAR is granted by a company under a SAR scheme in lieu of SAR held by the same person under a SAR scheme in another company which has merged or amalgamated with the first mentioned company, the period during which the SAR granted by the transferor company were held by the employee shall be adjusted against the minimum vesting period required under this sub-regulation.
