Section 24 in Securities and Exchange Board of India (Research Analysts) Regulations, 2014
24. General responsibility.
(1)Research analyst or research entity shall maintain an arms-length relationship between its research activity and other activities.(2)Research analyst or research entity shall abide by Code of Conduct as specified in Third Schedule.(3)In case of change in control of the research analyst or research entity, prior approval from the Board shall be taken.(4)Research analyst or research entity shall furnish to the Board information and reports as may be specified by the Board from time to time.(5)It shall be the responsibility of the research analyst or research entity to ensure that its employees or partners, as may be applicable, comply with the certification and qualification requirements under regulation 7 at all times.
