Section 13 in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013
13. Conditions of certificate.
- The certificate granted under regulation 9 shall, inter alia, be subject to the following conditions: -(a)the investment adviser shall abide by the provisions of the Act and these regulations;(b)the investment adviser shall forthwith inform the Board in writing, if any information or particulars previously submitted to the Board are found to be false or misleading in any material particular or if there is any material change in the information already submitted;(c)the investment adviser, not being an individual, shall include the words 'investment adviser' in its name:Provided that if the investment advisory service is being provided by a separately identifiable department or division or a subsidiary, then such separately identifiable department or division or subsidiary shall include the words 'investment adviser' in its name;(d)individuals registered as investment advisers shall use the term 'investment adviser' in all their correspondences with their clients;(e)[ individuals registered as investment advisers whose number of clients exceed one hundred and fifty in total, shall apply for registration as non-individual investment adviser within such time as may be specified by the Board.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2020/22, dated 3.7.2020 (w.e.f. 21.1.2013).]
