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.