Section 42 in The Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012
42. Maintenance of books of accounts and records.
(1)Every recognised stock exchange shall maintain and preserve the books of account and documents as per rule 14 of the rules.(2)Subject to the provisions of any other law for the time being in force, every recognised clearing corporation shall maintain and preserve the following books of account and documents for a minimum period of ten years, namely:-(a)Minute books of the meetings of:(i)governing board;(ii)any committees of the governing board;(b)Record of clearing members showing their full names, addresses and details of bank and depository accounts for settlement purposes;(c)Transaction records;(d)Record of security deposits;(e)Margin deposits book;(f)Client margin collection details;(g)Ledgers;(h)Journals;(i)Cash book;(j)Bank account statement;(k)Such other books of accounts and documents as may be specified by the Board from time to time.
