Section 35 in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019
35. Investment advice in publicly accessible media.
(1)A designated depository participant, or any of its employees shall not render directly or indirectly any investment advice about any security in the publicly accessible media, whether real-time or otherwise, unless a disclosure of its interest including long or short position in the said security has been made, while rendering such advice.(2)In case, an employee of the designated depository participant is rendering such advice, he shall also disclose the interest of his dependent family members and his employer including their long or short position in the said security, while rendering such advice.
