Securities And Exchange Board Of India - Subsection
Section 26(5) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(5)Senior management shall make disclosures to the board of directors relating to all material, financial and commercial transactions, where they have personal interest that may have a potential conflict with the interest of the listed entity at large.Explanation. - For the purpose of this sub-regulation, conflict of interest relates to dealing in the shares of listed entity, commercial dealings with bodies, which have shareholding of management and their relatives etc.
