Securities And Exchange Board Of India - Subsection
Section 9A(5) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015
(5)Every listed company shall formulate written policies and procedures for inquiry in case of leak of unpublished price sensitive information or suspected leak of unpublished price sensitive information, which shall be approved by board of directors of the company and accordingly initiate appropriate inquiries on becoming aware of leak of unpublished price sensitive information or suspected leak of unpublished price sensitive information and inform the Board promptly of such leaks, inquiries and results of such inquiries.
