Securities And Exchange Board Of India - Subsection
Section 24(vi) in Securities and Exchange Board of India (Mutual Funds) Regulations, 1996
(vi)it appoints separate fund manger for each separate fund managed by it unless the investment objectives and asset allocation are same and the portfolio is replicated across all the funds managed by the fund manger, within a period of six months from the date of notification of Securities and Exchange Board of India (Mutual Funds) (Amendment) Regulations, 2011;
