Section 13 in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015
13. The code of conduct shall specify that in case it is observed by the [listed company] [Substituted 'persons' by Notification No. SEBI/LAD-NRO/GN/2018/59, dated 31.12.2018 (w.e.f. 15.1.2015).] required to formulate a code of conduct under sub-regulation (1) [***] [Omitted 'and sub-regulation (2)' by Notification No. SEBI/LAD-NRO/GN/2018/59, dated 31.12.2018 (w.e.f. 15.1.2015).] of regulation 9, that there has been a violation of these regulations, [it] [Substituted 'they' by Notification No. SEBI/LAD-NRO/GN/2018/59, dated 31.12.2018 (w.e.f. 15.1.2015).] shall inform the Board promptly.
