29. Power to call for information, cause inspection and issue directions.−
(1)The Bank may at any time, for the purposes of this Act, call for such information as it deems necessary in relation to a Government security from any agent, or holder of subsidiary general ledger account including constituents' subsidiary general ledger account and cause an inspection or scrutiny to be made by one or more of its officers or other persons, of any agent or holder of a subsidiary general ledger account including constituents' subsidiary general ledger account.(2)The Bank may, if it considers necessary so to do, issue such directions as it thinks fit, in relation to a Government security,−(i)to the holders of the subsidiary general ledger accounts including constituents' subsidiary general ledger account;(ii)to the agents maintaining bond ledger account; and(iii)to any other person dealing with the Government securities,for carrying out the purposes of this Act.
