With the aim of improving standards of Corporate Governance of listed companies in India, to make recommendations to SEBI on the following issues:
1. Ensuring independence in spirit of Independent Directors and their active participation in functioning of the company;
2. Improving safeguards and disclosures pertaining to Related Party Transactions;
3. Issues in accounting and auditing practices by listed companies;
4. Improving effectiveness of Board Evaluation practices;
5. Addressing issues faced by investors on voting and participation in general meetings;
6. Disclosure and transparency related issues, if any
7. Any other matter, as the Committee deems fit pertaining to corporate governance in India.