Section 23 in Securities and Exchange Board of India (Portfolio Managers) Regulations, 1993
23. Disclosures to the Board.
- A portfolio manager shall disclose to the Board as and when required the following information namely:-(i)particulars regarding the management of a portfolio;(ii)any change in the information or particulars previously furnished, which have a bearing on the certificate granted to him;(iii)the names of the clients whose portfolio he has managed;(iv)particulars relating to the capital adequacy requirement as specified in regulation 7.
