Securities And Exchange Board Of India - Subsection
Section 9(7) in Securities and Exchange Board of India (Share Based Employee Benefits) Regulations, 2014
(7)In the event that an employee who has been granted benefits under a scheme is transferred or deputed to an associate company prior to vesting or exercise, the vesting and exercise as per the terms of grant shall continue in case of such transferred or deputed employee even after the transfer or deputation.
