Guidance Note on Board Evaluation- (Securities and Exchange Board of India) (05 Jan 2017)

Capital Market

Subject of Evaluation i.e. who is to be evaluated;
b.Process of Evaluation including laying down of objectives and criteria to be adopted for evaluation of different persons;
c.Feedback to the persons being evaluated;
d.Action Plan based on the results of the evaluation process;
e.Disclosure to stakeholders on various aspects;
f.Frequency of Board Evaluation;
g.Responsibility of Board Evaluation and
h.Review of the entire evaluation process periodically.

The purpose of the Guidance Note is to educate the listed entities and their Board of Directors about various aspects involved in the Board Evaluation process and improve their overall performance as well as corporate governance standards to benefit all stakeholders. This would serve as a guide for listed entities and may be adopted by them as considered appropriate. Anything mentioned in the Guidance Note shall not be construed as interpretation of provisions of SEBI LODR or any other law. This Circular is issued in exercise of the powers conferred under Section 11 and Section 11A of the Securities and Exchange Board of India Act, 1992 read with Regulation 101 of SEBI LODR.

Tags : EVALUATION NOTES GUIDANCE