Securities And Exchange Board Of India - Subsection
Section 21(1) in Securities and Exchange Board of India (Portfolio Managers) Rules, 1993
(1)The portfolio manager shall furnish periodically a report to the client, as agreed in the contract, but not exceeding a period of six months [and as and when required by the client] [Inserted by the SEBI (Portfolio Managers) (Amendment) Regulations, 2002, w.e.f. 11-10-2002.] and such report shall contain the following details, namely:-(a)the composition and the value of the portfolio, description of security [and goods] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/17, dated 10.5.2019 (w.e.f. 7.1.1993).], number of securities, value of each security held in the portfolio [,units of goods, value of goods] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/17, dated 10.5.2019 (w.e.f. 7.1.1993).], cash balance and aggregate value of the portfolio as on the date of report;(b)transactions undertaken during the period of report including date of transaction and details of purchases and sales;(c)beneficial interest received during that period in respect of interest, dividend, bonus shares, rights shares and debentures;(d)expenses incurred in managing the portfolio of the client;(e)details of risk foreseen by the portfolio manager and the risk relating to the securities recommended by the portfolio manager for investment or disinvestment.
