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SEBI notifies Portfolio Managers (Fourth Amendment) Regulations, 2021

The Securities and Exchange Board of India has notified the SEBI (Portfolio Managers) (Fourth Amendment) Regulations, 2021 to further amend the SEBI (Portfolio Managers) Regulations, 2020.

 

The Board shall consider whether, the principal officer of the applicant has the relevant NISM certificate as specified by the board from time to time, provided that at least 2 years of relevant experience is in portfolio management or investment advisory services or in the areas related to fund management.

“Provided further that the Co-investment Portfolio Manager may designate a member of the Key Investment Team of the Manager as the principal officer who fulfils either of the criteria specified in clause (g) of regulation 4 of the Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012, and in that case the requirement under clause 2(d) shall not apply to the principal officer so appointed;”


*Tanvi Singh, Editorial Assistant has reported this brief.

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