Section 6A in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993
6A. [ Criteria for fit and proper person. [Substituted by the SEBI (Intermediaries) Regulations, 2008, w.e.f. 25-05-2008.]
- For the purposes of determining whether an applicant or the portfolio manager is a fit and proper person the Board may take into account the criteria specified in Schedule II of the Securities and Exchange Board of India (Intermediaries) Regulations, 2008.]
