Securities And Exchange Board Of India - Subsection
Section 9A(3) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015
(3)The board of directors of every listed company and the board of directors or head(s) of the organisation of intermediaries and fiduciaries shall ensure that the Chief Executive Officer or the Managing Director or such other analogous person ensures compliance with regulation 9 and sub-regulations (1) and (2) of this regulation.
