Securities And Exchange Board Of India - Subsection
Section 9(3) in The Securities and Exchange Board of India (Investor Protection and Education Fund) Regulations, 2009
(3)Every member, who is directly or indirectly interested in any matter coming up for consideration at a meeting of the Committee, shall disclose the nature of his interest at such meeting and such disclosure shall be recorded in the proceedings of the meeting of the Committee and such member shall not take part in any deliberation of the Committee with respect to that matter.
