Section 43(3) in The Limited Liability Partnership Act, 2008
(3)The appointment of inspectors pursuant to sub-section (2) may be made,-(a)if not less than one-fifth of the total number of partners of the limited liability partnership make an application along with supporting evidence and security amount as may be prescribed; or(b)if the limited liability partnership makes an application that the affairs of the limited liability partnership ought to be investigated; or(c)if, in the opinion of the Central Government, there are circumstances suggesting-(i)that the business of the limited liability partnership is being or has been conducted with an intent to defraud its creditors, partners or any other person, or otherwise for a fraudulent or unlawful purpose, or in a manner oppressive or unfairly prejudicial to some or any of its partners, or that the limited liability partnership was formed for any fraudulent or unlawful purpose; or(ii)that the affairs of the limited liability partnership are not being conducted in accordance with the provisions of this Act; or(iii)that, on receipt of a report of the Registrar or any other investigating or regulatory agency, there are sufficient reasons that the affairs of the limited liability partnership ought to be investigated.
