Securities And Exchange Board Of India - Subsection
Section 17(5) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(5)(a)The board of directors shall lay down a code of conduct for all members of board of directors and senior management of the listed entity.(b)The code of conduct shall suitably incorporate the duties of independent directors as laid down in the Companies Act, 2013.
