Advisory Committee on Listing Obligations and Disclosures (ACLOD)

# Members Details Capacity
1 Shri. R. Gandhi
Former Deputy Governor, RBI
Chairperson
2 Shri. N. K. Dua
Joint Director, Ministry of Corporate Affairs (MCA)^
Member
3 Shri. Ashish Kumar Chauhan
Managing Director & CEO, NSE *
Member
4 Shri. Sundararaman Ramamurthy
Managing Director & CEO, BSE*
Member
5 Shri. Keki Mistry
Non-Executive Director, HDFC Bank Ltd.
Member
6 Shri. Ashok Kumar Barat
Independent Director, Bata India Ltd.
Member
7 Ms. Shailashri Bhaskar
Independent Director, Vinyl Chemicals (India) Ltd.
Member
8 Shri. S. Sreenivasan
CFO, Bajaj Finserv Ltd.
Member
9 Ms. Geetika Anand
Company Secretary, Hindalco Industries Ltd.
Member
10 Shri. J N Gupta
Managing Director, Stakeholders Empowerment Services
Member
11 Shri. Amit Tandon
Managing Director, Institutional Investor Advisory Services
Member
12 Shri. Sandip Bhagat
Partner, S&R Associates
Member
13 Shri. Makarand M. Joshi
Partner, Makarand M. Joshi & Co.
Member
14 Dr. (Ms.) Kiran Rai
Associate Professor, Maharashtra National Law University, Mumbai
Member
15 Shri. B Narasimhan
President, ICSI *
Member
16 Shri. Ranjeet Kumar Agarwal
President, ICAI *
Member
17 Shri. Gaurav Tongia^
Member, FICCI Corporate Governance & Corporate Laws Committee
Member
18 Shri. Parvatheesam Kanchinadham^
Member, National Committee on Regulatory Affairs, CII
Member
19 Shri. Mukesh Khetan^
Member, ASSOCHAM National Council for Corporate Affairs, Company Law and Corporate Governance
Member
20 Shri. M. Sanaulla Khan^
Member, NASSCOM
Member
21 Shri. S V Murali Dhar Rao
Executive Director, Corporation Finance Department, SEBI *
Member
22 Ms. Yogita Jadhav
General Manager, Corporation Finance Department, SEBI *
Member Secretary

Terms of reference of the Committee:


* Appointed in Ex-Officio Capacity

^ Nominated by respective organizations




(i) To advise SEBI on issues relating to listing obligations and disclosure requirements for equity listed entities;

(ii) To advise SEBI on matters relating to corporate governance;

(iii) To advise SEBI on aspects relating to harmonization of the obligations and disclosure requirements at the time of listing and post-listing;

(iv) Any other matter as referred by SEBI from time to time.