Section 15 in Securities and Exchange Board of India (Research Analysts) Regulations, 2014
15. Establishing Internal policies and procedures.
(1)Research analyst or research entity shall have written internal policies and control procedures governing the dealing and trading by any research analyst for:(i)addressing actual or potential conflict of interest arising from such dealings or trading of securities of subject company;(ii)promoting objective and reliable research that reflects the unbiased view of research analyst; and(iii)preventing the use of research report or research analysis to manipulate the securities market.(2)Research analyst or research entity shall have in place appropriate mechanisms to ensure independence of its research activities from its other business activities.
