Securities And Exchange Board Of India - Subsection
Section 23(1) in Securities and Exchange Board of India (Research Analysts) Regulations, 2014
(1)All the provisions of Chapter II, III, IV, V and VI shall apply mutatis mutandis to the proxy adviser:Provided that the employees of proxy advisors engaged in providing proxy advisory services shall be required to have a minimum qualification of being a graduate in any discipline:Provided further that certification requirements for employees of proxy advisors engaged in providing proxy advisory services shall be as specified by the Board:Provided further that time period for compliance with capital adequacy as provided in sub-regulation (3) of regulation 8, for proxy advisors shall be three years.
