Section 66 in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
66. Speculation in stocks, shares, investments , etc.
(1)An employee shall not indulge in badlatrading, speculate in stock, shares, securities or commodities of any description.(2)No employee, shall when in knowledge of unpublished price sensitive information, encourage any person to deal in the securities to which it relates.(3)Any employee, who has price sensitive insider information of any nature with regard to pension system, will not use it for pecuniary gain for himself or for anybody. In case of allegations of such nature, the onus would be on the employee to prove that he is not guilty of the same.
