Securities And Exchange Board Of India - Subsection
Section 7C(2) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015
(2)The Office of Informant Protection shall perform such functions as may be specified by the Board, including, -i. Receiving and registering the Voluntary Information Disclosure Form;ii. Making all necessary communications with the Informant;iii. Maintaining a hotline for the benefit of potential Informant;iv. Maintaining confidentiality of the legal representative of the Informant and act as an interface between the Informant and the officers of the Board;v. Interacting with the Informant Incentive Committee;vi. Issuing press releases and rewards relating to Informant; andvii. Submitting an annual report to the Board relating to the functioning of the Office of Informant Protection.
