Section 5 in Securities and Exchange Board of India (Custodian) Regulations, 1996
5. Furnishing of information, clarification, and personal representation.
(1)The Board may require the applicant to furnish such further information or clarification regarding matters relevant to the activities of a [custodian] [Substituted 'custodian of securities' by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).] for the purpose of consideration of the application.(2)The applicant or his authorised representative shall, if so required, appear before the Board for personal representation, in connection with the grant of certificate.
