Securities And Exchange Board Of India - Subsection
Section 19(3) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008
(3)Without prejudice to the provisions of sub-section (3) of section 11 of the Act, the inspecting authority shall, in the course of inspection, be entitled to examine or record statements of any principal officer, director, trustee, partner, proprietor or employee of such intermediary.
