Securities And Exchange Board Of India - Subsection
Section 56(1) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
(1)No employee shall use his position or influence directly or indirectly to secure employment in any intermediary registered with the Board, of any person related, whether by blood or marriage to the employee or to the employee's wife or husband, whether such a person is dependent on the employee or not.
