Securities And Exchange Board Of India - Subsection
Section 15(1) in Securities and Exchange Board of India (Research Analysts) Regulations, 2014
(1)Research analyst or research entity shall have written internal policies and control procedures governing the dealing and trading by any research analyst for:(i)addressing actual or potential conflict of interest arising from such dealings or trading of securities of subject company;(ii)promoting objective and reliable research that reflects the unbiased view of research analyst; and(iii)preventing the use of research report or research analysis to manipulate the securities market.
