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SEBI (Listing Obligations and Disclosure Requirements) (Sixth Amendment) Regulations, 2022

SEBI

SEBI

The Securities and Exchange Board of India (SEBI) on November 15, 2022, issued the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Sixth Amendment) Regulations, 2022 to further amend the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015.

Key points:

“Provided that where a special resolution for the appointment of an independent director fails to get the requisite majority of votes but the votes cast in favour of the resolution exceed the votes cast against the resolution and the votes cast by the public shareholders in favour of  the  resolution  exceed  the  votes  cast  against the  resolution,  then  the  appointment  of such an independent director shall be deemed to have been made under sub-regulation

Provided  further  that  an  independent  director  appointed  under  the  first  proviso  shall  be removed only  if the votes cast in favour  of the  resolution proposing the removal exceed  the votes  cast  against  the  resolution  and the  votes  cast  by  the  public  shareholders  in  favour  of the resolution exceed the votes cast against the resolution”

“Provided that for the last quarter of the financial year, the listed entity shall submit unaudited or audited quarterly and year to date standalone financial results within sixty days from the end of the quarter to the recognised stock exchange(s):”

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