Section 4(f) in The Securities And Exchange Board Of India (Amendment) Act, 2002
(f)direct any intermediary or any person associated with the securities market in any manner not to dispose of or alienate an asset forming part of any transaction which is under investigation: Provided that the Board may, without prejudice to the provisions contained in sub- section (2) or sub- section (2A), take any of the measures specified in clause (d) or clause (e) or clause (f), in respect of any listed public company or a public company not being intermediaries referred to in section 12) which intends to get its securities listed on any recognised stock exchange where the Board has reasonable grounds to believe that such company has been indulging in insider trading or fraudulent and un air trade practices relating to securities market: Provided further that the Board shall, either before or after passing such orders, give an opportunity of hearing to such intermediaries or persons concerned.".
