Section 12C in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993
12C. Procedure to be followed by an existing Portfolio Manager.
- An existing portfolio manager may act as a portfolio manager to an eligible fund manager if:(a)it fulfills all the conditions specified in sub section (4) of Section 9A of the Income-tax Act, 1961; and(b)it intimates the Board prior to undertaking such activity and submit declarations as specified in clause (1) of Schedule VI.
