Committee on Review of Takeover Regulations

#	Members Details	Capacity
1	Shri. Justice Retd. Shiavax Jal Vazifdar (Retd.) Chief Justice, of the Punjab and Haryana High Court.	Chairperson
2	Shri. Sudhir Kumar Jha Head of Legal, HDFC Limited- Representative of Confederation of Indian Industry (CII)	Member
3	Shri. Sunil Sanghai Founder & CEO, NovaaOne Capital Pvt. Ltd. - Representative of Federation of Indian Chambers of Commerce & Industry (FICCI)	Member
4	Ms. Priya Subbaraman Chief Regulatory Officer, NSE Ltd	Member
5	Shri. Neeraj Kulshrestha Chief Regulatory Officer, BSE	Member
6	Shri. Sundareswaran S Managing Director, Morgan Stanley Financial Advisors	Member
7	Shri. Rajendra Kanoongo Joint Managing Director, Mark Corporate Advisors Pvt. Ltd.	Member
8	Shri. K. Srinivas Managing Director, Saffron Capital Advisors Pvt. Ltd.	Member
9	Shri. Anay Khare Chairman, Association of Investment Bankers of India (AIBI)	Member
10	Prof. (Dr.) Umakanth Varottil Faculty of Law, National University of Singapore	Member
11	Shri. Mihir Mody Counsel, K Ashar & Co	Member
12	Shri. Nishant Parikh Partner, Trilegal	Member
13	Ms. Priti Savla Ex-officio Member, WIRC-ICAI	Member
14	Shri. Ankur Verma Senior Vice President, Tata Sons Pvt. Ltd.	Member
15	Shri. JN Gupta Founder and Managing Director, Stakeholder Empowerment Services (SES)	Member
16	Shri. Amit Tandon Managing Director, Institutional Investor Advisory Services (IiAS)	Member
17	Shri. Dolphy Dsouza Partner, E&Y	Member
18	Shri. SVMD Rao Executive Director, Corporation Finance Department, SEBI	Member*
19	Ms. G. Babita Rayudu Executive Director, Legal Affairs Department, SEBI	Member*
20	Ms. Yogita Jadhav General Manager, Corporation Finance Department, SEBI	Member - Secretary*

Terms of reference of the Committee:

Terms of reference of the Committee on Review of Takeover Regulations are as under-

i. To advise SEBI on issues related to substantial acquisition of shares and takeovers including measures to facilitate ease of doing business.

ii. To review the extant provisions of Takeover Regulations in light of past judicial pronouncements and various informal guidances issued by SEBI till date.

iii. To advise SEBI on measures required, if any, in the legal framework for simplification of Takeover Regulations and strengthen the extant Takeover Regulations by adopting appropriate global practice;

iv. To discuss any other matters including the internal inputs of the department pertaining to Substantial Acquisition of Shares and Takeovers