Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

SEBI Lays Down Stewardship Code for MFs and AIFs - (26 Dec 2019)

CAPITAL MARKET

Securities and Exchange Board of India has issued the stewardship code for mutual funds and alternative investment funds which they would be required to follow to improve corporate governance standards in their investee companies. The code has laid six principles under which MFs and AIFs are required to adhere to when dealing with their investee companies.

Tags : SEBI   STEWARDSHIP CODE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved