The Board has notified SEBI (Procedure for Board Meetings) (Amendment) Regulations, 2022 to further amend the Securities and Exchange Board of India (Procedure for Board Meetings) Regulations, 2001.
In the SEBI (Procedure for Board Meetings) Regulations, 2001, in regulation 4 providing Place and time of meetings, a Proviso has been inserted providing an exception to a Member who intends to participate in a meeting through video conferencing or any other audio visual means, shall communicate the same, sufficiently in advance to the Chairperson or the Secretary of the Board and in such case, the procedure as specified in Schedule I to the SEBI (Procedure for Board Meetings) Regulations, 2001 shall be followed”.
A Schedule I has been inserted to Regulation 15 providing ‘Procedure for allowing Members to participate in Board meetings through video conferencing or other audio visual means’.
