Section 4 in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008
4. Disclosure of information.
(1)The information contained in Part I of Form A shall be disclosed to the public by uploading such information on the website as specified by the Board;Provided that the other relevant information furnished by the intermediary in Part II of Form A which relates to commercial confidence and private information of the intermediary, may be treated as confidential by the Board.(2)Any material change in the information furnished on uploaded under these regulations shall be updated by the intermediary promptly but not later than fifteen days of the occurrence of such change.
