Securities And Exchange Board Of India - Subsection
Section 62(1) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(1)The listed entity shall maintain a functional website containing the following information about the listed entity:-(a)details of its business;(b)financial information including complete copy of the annual report including balance sheet, profit and loss account, directors report etc;(c)contact information of the designated officials of the listed entity who are responsible for assisting and handling investor grievances;(d)email address for grievance redressal and other relevant details;(e)name of the debenture trustees with full contact details;(f)the information, report, notices, call letters, circulars, proceedings, etc concerning non-convertible redeemable preference shares or non convertible debt securities;(g)all information and reports including compliance reports filed by the listed entity;(h)information with respect to the following events:(i)default by issuer to pay interest on or redemption amount;(ii)failure to create a charge on the assets;(iii)revision of rating assigned to the non convertible debt securities:
