Securities And Exchange Board Of India - Subsection
Section 25(4) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018
(4)A public interest director on the board of a depository shall not act simultaneously as director on the board of its subsidiary or on the board of any other depository or recognized stock exchange or recognized clearing corporation or on the board of subsidiary of such other depository or recognized stock exchange or recognized clearing corporation.
