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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 6(2)(c) in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993

(c)[ the principal officer of the applicant has either -
(i)a professional qualification in finance, law, accountancy or business management from a university or an institution recognized by the Central Government or any State Government or a foreign university; or
(ii)an experience of at least ten years in related activities in the securities market including in a portfolio manager, stock broker or as a fund manager [;]]
(iii)[ a CFA charter from the CFA Institute.] [Inserted by the SEBI (Portfolio Managers) (Amendment) Regulations, 2016, w.e.f. 02-01-2017.]