Securities And Exchange Board Of India - Subsection
Section 15(2) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008
(2)If an intermediary's directors, officers, employees or key management personnel are rendering such advice, the intermediary shall ensure that while rendering such advice he discloses his interest, the interest of his dependent family members and that of the employer including employer's long or short position in the said security.
