Securities And Exchange Board Of India - Subsection
Section 7M(1) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015
(1)The Board shall upload on its website the following, -i. Annual report of the Office of Informant Protection;ii. Press release informing the public that an intimation to the Informant has been issued under Regulation 7D;iii. Press release informing the public that a Reward has been paid under these regulations and the amount of Monetary Sanctions recovered pursuant to the information provided by the Informant;iv. The Order issuing the Reward;Explanation. - Nothing in this regulation shall require the Board to disclose information that could identify the Informant or the information provided by the Informant.]Chapter - IV Codes of Fair Disclosure and Conduct
