Section 7M in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015
7M. Public dissemination and incentivisation of Informant.
(1)The Board shall upload on its website the following, -i. Annual report of the Office of Informant Protection;ii. Press release informing the public that an intimation to the Informant has been issued under Regulation 7D;iii. Press release informing the public that a Reward has been paid under these regulations and the amount of Monetary Sanctions recovered pursuant to the information provided by the Informant;iv. The Order issuing the Reward;Explanation. - Nothing in this regulation shall require the Board to disclose information that could identify the Informant or the information provided by the Informant.]Chapter - IV Codes of Fair Disclosure and Conduct
