Securities And Exchange Board Of India - Subsection
Section 7(1) in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013
(1)An individual investment adviser or a principal officer of a non-individual investment adviser registered as an investment adviser under these regulations, shall have the following minimum qualification, at all times -(a)[ A professional qualification or post-graduate degree or post graduate diploma (minimum two years in duration) in finance, accountancy, business management, commerce, economics, capital market, banking, insurance or actuarial science from a university or an institution recognized by the Central Government or any State Government or a recognised foreign university or institution or association or a professional qualification by completing a Post Graduate Program in the Securities Market (Investment Advisory) from NISM of a duration not less than one year or a professional qualification by obtaining a CFA Charter from the CFA Institute;](b)An experience of at least five years in activities relating to advice in financial products or securities or fund or asset or portfolio management;(c)Persons associated with investment advice shall meet the following minimum qualifications, at all times -(i)a professional qualification as provided in clause (a) of sub-regulation (1) of regulation 7; and(ii)an experience of at least two years in activities relating to advice in financial products or securities or fund or asset or portfolio management:Provided that investment advisers registered under these regulations as on the date of commencement of these regulations shall ensure that the individual investment adviser or principal officer of a non-individual investment adviser registered under these regulations and persons associated with investment advice comply with such qualification and experience requirements within three years:Provided further that the requirements at clauses (a) and (b) shall not apply to such existing individual investment advisers as may be specified by the Board.
