Section 44 in Unique Identification Authority of India (Salary, Allowances and other Terms and Conditions of Service of Employees) Regulations, 2020
44. Restrictions on investments.
(1)An employee can make investments in equity and equity related instruments, including convertible debentures and warrants, up to two times the monthly gross salary of the concerned employee. Prior approval of the Authority shall be obtained where the investment exceeds this limit.(2)The restrictions under sub-regulation shall apply to:i. Investments of the employees;ii. Investments of dependent children or other wards managed by the employee as a guardian;iii. Investment made by the spouse, dependent children, dependent parents and dependent parents-in-law of the employee, out of the moneys received from the employee.
