SEBI (Employee Stock Option Scheme and Employee Stock Purchase Scheme) Guidelines, 1999

12. Disclosure in the Directors Report

12.1 The Board of Directors, shall, inter alia , disclose either in the Director’s Report or in the annexure to the Director's Report, the following details of the ESOS:

(a) options granted;

(b ) the pricing formula;

(c) options vested;

(d) options exercised;

(e) the total number of shares arising as a result of exercise of option;

(f) options lapsed;

(g) variation of terms of options;

(h) money realized by exercise of options;

( i ) total number of options in force;

(j) employee-wise details of options granted to:-

( i ) senior managerial personal;

(ii) any other employee who receives a grant in any one year of option amounting to 5% or more of option granted during that year;

(iii) identified employees who were granted option, during any one year, equal to or exceeding 1% of the issued capital (excluding outstanding warrants and conversions) of the company at the time of grant;

(k) diluted Earnings Per Share (EPS) pursuant to issue of shares on exercise of option calculated in accordance with International Accounting Standard (IAS) 33.