Securities And Exchange Board Of India - Subsection
Section 27(2) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008
(2)The purposes referred to in sub-regulation (1) may be as follows, namely:-(a)to verify whether the provisions of the Act, Securities Contracts (Regulation) Act,1956, Depositories Act,1996, the rules and regulations made thereunder in respect of issue of securities have been complied with;(b)to verify whether the requirement in respect of issue of securities as specified in these regulations has been complied with;(c)to verify whether the requirements of listing conditions and continuous disclosure requirement have been complied with;(d)to inquire into the complaints received from investors, other market participants or any other persons on any matter of issue and transfer of securities governed under these regulations;(e)to inquire into affairs of the issuer in the interest of investor protection or the integrity of the market governed under these regulations;(f)to inquire whether any direction issued by the Board has been complied with.
