Securities And Exchange Board Of India - Subsection
Section 7(1) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015
(1)Initial Disclosures.(a)Every promoter, [member of the promoter group] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/02, dated 21.1.2019 (w.e.f. 15.1.2015).] key managerial personnel and director of every company whose securities are listed on any recognised stock exchange shall disclose his holding of securities of the company as on the date of these regulations taking effect, to the company within thirty days of these regulations taking effect;(b)Every person on appointment as a key managerial personnel or a director of the company or upon becoming a [promoter or member of the promoter group] [Substituted 'promoter' by Notification No. SEBI/LAD-NRO/GN/2019/02, dated 21.1.2019 (w.e.f. 15.1.2015).] shall disclose his holding of securities of the company as on the date of appointment or becoming a [promoter or member of the promoter group] [Substituted 'promoter' by Notification No. SEBI/LAD-NRO/GN/2019/02, dated 21.1.2019 (w.e.f. 15.1.2015).] , to the company within seven days of such appointment or becoming a [promoter or member of the promoter group] [Substituted 'promoter' by Notification No. SEBI/LAD-NRO/GN/2019/02, dated 21.1.2019 (w.e.f. 15.1.2015).] .
