Securities And Exchange Board Of India - Subsection
Section 7J(2) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015
(2)No person shall by way of any threat or act impede an individual from communicating with the Board, including enforcing or threatening to enforce, a confidentiality agreement (other than agreements related to legal representations of a client and communications there under) with respect to such communications.Explanation. - No employer shall require an employee to notify him of any Voluntary Information Disclosure Form filed with the Board or to seek its prior permission or consent or guidance of any person engaged by the employer before or after such filing.
