Section 65 in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
65. Speculation in stocks, shares, investments, etc.
(1)An employee shall not indulge in badla trading or trade, speculate in stock, shares, securities or commodities of any description.(2)No employee, shall, when in knowledge of unpublished price sensitive information, encourage any person to deal in the securities to which it relates.(3)Each employee is deemed to be an "insider" within the meaning of [clause (g) of sub-regulation (1) of regulation 2 of the Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015 and the provisions of the Securities and Exchange Board of India (Prohibition of Insider Trading) Regulation, 2015] [Substituted by Notification No. SEBI/LAD-NRO/GN/2018/18, dated 31.5.2018.] are applicable to each employee of the Board. In case of allegations of insider trading, the onus would be on the employee to prove that he is not guilty of insider trading.
