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[Cites 0, Cited by 0] [Section 7A(1)] [Section 7A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 7A(1)(h) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015

(h)'Original Information' means any relevant information submitted in accordance with these regulations pertaining to any violation of insider trading laws that is: -
(i)derived from the independent knowledge and analysis of the Informant;
(ii)not known to the Board from any other source, except where the Informant is the original source of the information;
(iii)is sufficiently specific, credible and timely to - (1) commence an examination or inquiry or audit, (2) assist in an ongoing examination or investigation or inquiry or audit, (3) open or reopen an investigation or inquiry, or (4) inquire into a different conduct as part of an ongoing examination or investigation or inquiry or audit directed by the Board;
(iv)not exclusively derived from an allegation made in a judicial or administrative hearing, in a Governmental report, hearing, audit, or investigation, or from the news media, except where the Informant is the original source of the information; and
(v)not irrelevant or frivolous or vexatious.