(1)The Board, on being satisfied that it is necessary in the public interest or in the interest of investors so to do, may, by order in writing,—(a)call upon any issuer, depository, participant or beneficial owner to furnish in writing such information relating to the securities held in a depository as it may require; or(b)authorise any person to make an enquiry or inspection in relation to the affairs of the issuer, beneficial owner, depository or participant, who shall submit a report of such enquiry or inspection to it within such period as may be specified in the order.
