Securities And Exchange Board Of India - Subsection
Section 7H(2) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015
(2)Original Information may, at the discretion of the Board, be made available to -(i)any regulatory agency constituted by or under any law in India or outside India;(ii)any self-regulatory organization;(iii)the surveillance or investigation wings of any recognised stock exchange or clearing corporation; or(iv)any law enforcement organization including the police or any central or state revenue authorities; or(v)a public prosecutor in connection with any criminal proceedings.Provided that sharing of information shall be in accordance with such assurances of confidentiality as the Board determines appropriate.Explanation. - Nothing in these regulations is intended to limit, or shall be construed to limit, the ability of the public prosecutor to share such evidence with potential witnesses or accused in connection with any criminal proceedings.
