Securities And Exchange Board Of India - Subsection
Section 25(6) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018
(6)A public interest director on the board of a depository shall keep its governing board apprised of any conflict of interest, which may arise as a result of the public interest director providing services, either directly or indirectly, to depository participants or their associates and agents.
