Section 21(1) in Khadi And Village Industries Commission Employees (Conduct) Regulations, 2003
(1)No employee shall speculate in any stock, share or other investment :Provided that nothing in this sub-regulation shall apply to occasional investments made through stock brokers or other persons duty authorised and licensed or who have obtained a certificate of registration under the relevant law.Explanation. - Frequent purchase or sale or both, of shares, securities or other investments, shall be deemed to be speculation within the meaning of this sub-regulation.
