Securities And Exchange Board Of India - Subsection
Section 9A(2) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015
(2)The internal controls shall include the following:(a)all employees who have access to unpublished price sensitive information are identified as designated [person];(b)all the unpublished price sensitive information shall be identified and its confidentiality shall be maintained as per the requirements of these regulations;(c)adequate restrictions shall be placed on communication or procurement of unpublished price sensitive information as required by these regulations;(d)lists of all employees and other persons with whom unpublished price sensitive information is shared shall be maintained and confidentiality agreements shall be signed or notice shall be served to all such employees and persons;(e)all other relevant requirements specified under these regulations shall be complied with;(f)periodic process review to evaluate effectiveness of such internal controls.
