Section 14 in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015
14. [ Designated persons shall be required to disclose names and Permanent Account Number or any other identifier authorized by law of the following persons to the company on an annual basis and as and when the information changes: [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/59, dated 31.12.2018 (w.e.f. 15.1.2015).]
(a)immediate relatives(b)persons with whom such designated person(s) shares a material financial relationship(c)Phone, mobile and cell numbers which are used by themIn addition, the names of educational institutions from which designated persons have graduated and names of their past employers shall also be disclosed on a one time basis.Explanation. - The term "material financial relationship" shall mean a relationship in which one person is a recipient of any kind of payment such as by way of a loan or gift [from a designated person] during the immediately preceding twelve months, equivalent to at least 25% [of the annual income of such designated person,] [Substituted 'of such payer's annual income' by Notification No. SEBI/LAD-NRO/GN/2019/23, dated 25.7.2019 (w.e.f. 15.1.2015).] but shall exclude relationships in which the payment is based on arm's length transactions.]
