Securities And Exchange Board Of India - Subsection
Section 7G(6) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015
(6)who is obligated, under any law or otherwise, to report such Original Information to the Board, including a compliance officer under securities laws.Provided that the Board may if deemed fit, at its sole discretion, exempt a person from any of these disqualifications.
