Securities And Exchange Board Of India - Subsection
Section 5(5) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015
(5)Upon approval of the trading plan, the compliance officer shall notify the plan to the stock exchanges on which the securities are listed.Note: - It is intended that given the material exception to the prohibitory rule in regulation 4, a trading plan is required to be publicly disseminated. Investors in the market at large would also factor the potential pointers in the trading plan in their own assessment of the securities and price discovery for them on the premise of how the insiders perceive the prospects or approach the securities in their trading plan.Chapter - III Disclosures of Trading by Insiders
