Securities And Exchange Board Of India - Subsection
Section 7(2) in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013
(2)An individual investment adviser or principal officer of a non-individual investment adviser, registered under these regulations and persons associated with investment advice shall have, at all times a certification on financial planning or fund or asset or portfolio management or investment advisory services -(a)from NISM; or(b)from any other organization or institution including Financial Planning Standards Board of India or any recognized stock exchange in India provided such certification is accredited by NISM:Provided that fresh certification must be obtained before expiry of the validity of the existing certification to ensure continuity in compliance with certification requirements:Provided further that fresh certification before expiry of the validity of the existing certification shall not be obtained through a CPE program.]
