Securities And Exchange Board Of India - Subsection
Section 66(3) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
(3)Provided that the previous sanction of the competent authority shall be obtained by the employee if any such transaction is with a person having official dealings with the employee.Where an employee enters into a transaction in respect of movable property either in his own name or in the name of the member of his family, he shall within 30 days from the date of such transaction, report the same to the competent authority, if the value of such property exceeds such amount as may be specified by the Chairman from time to time.
