Securities And Exchange Board Of India - Subsection
Section 20(2) in Securities and Exchange Board of India (Portfolio Managers) Rules, 1993
(2)The books of account will be audited yearly by qualified auditor to ensure that the portfolio manager has followed proper accounting methods and procedures and that the portfolio manager has performed his duties in accordance with the law. A certificate to this effect shall, if so specified, be submitted to the Board within six months of close of portfolio manager's accounting period.
