Securities And Exchange Board Of India - Subsection
Section 29(3) in Securities and Exchange Board of India (Research Analysts) Regulations, 2014
(3)The inspecting authority shall, for the purposes of inspection, have power to examine on oath and record the statement of any employee, director, partner or person responsible for or connected with the activities of research analyst or research entity or any other associate person having relevant information pertaining to such research analyst or research entity.
