Section 12F in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993
12F. Certain provisions not to apply.
- The eligible fund managers shall be exempted from the following provisions pertaining to their activities as portfolio managers to eligible investment funds notwithstanding anything contained in these regulations, schedules thereto or circulars made thereunder:(i)clauses (a) and (b) of sub-regulation (1) of Regulation 14;(ii)clauses (a) and (b) of sub-regulation (2) of Regulation 14;(iii)sub-regulations (1A), (2), (2A), (4A) and (5) of Regulation 15;(iv)first proviso to sub-regulation (3) of Regulation 16;(v)clause (b) of sub-regulation (1) of Regulation 16;(vi)clause (a) of sub-regulation (2) of Regulation 16;(vii)sub-regulation (4) of Regulation 16;(viii)sub-regulation (1) of Regulation 16B;(ix)Regulation 18;(x)sub-regulation (3) of Regulation 20;(xi)sub-regulations (1), (1A), (2) and (3) of Regulation 21;(xii)Form C in Schedule I; and (xiii) Schedules IV and V.]
