Securities And Exchange Board Of India - Subsection
Section 21(2) in Securities and Exchange Board of India (Research Analysts) Regulations, 2014
(2)If any person including a director or employee of an investment adviser or credit rating agency or asset management company or fund manager, makes public appearance or makes a recommendation or offers an opinion concerning securities or public offers through public media, all the provisions of regulations 16 and 17 shall apply mutatis mutandis to him and he shall disclose his name, registration status and details of financial interest in the subject company at the time of, -(i)making such recommendation or offering such opinion in personal capacity;(ii)responding to queries from audiences or journalists in personal capacity;(iii)communicating the research report or substance of the research report through the public media.
