Section 16 in Securities and Exchange Board of India (Underwriters) Regulations, 1993
16. To maintain proper books of accounts and records, etc:-
(1)Subject to the provisions of any other law, every underwriter shall keep and maintain the following books of accounts and documents, namely :-(a)in relation to underwriter being a body corporate -(i)a copy of the balance sheet and profit and loss account as specified in sections 211 and 212 of the Companies Act, 1956 (1 of 1956);(ii)a copy of the auditor's report referred to in section 227 of the Companies Act, 1956 (1 of 1956).(b)in relation to an underwriter not being a body corporate -(i)records in respect of all sums of money received and expended by them and the matters in respect of which the receipt and expenditure take place; and(ii)their assets and liabilities.(2)Without prejudice to sub-regulation (1), every underwriter shall, after the close of each financial year as soon as possible but not later than six months from the close of the said period furnish to the Board if so required copies of the balance sheet, profit and loss account, statement of capital adequacy requirement and such other documents as may be required by the Board under regulation 16.(3)Every underwriter shall also maintain the following records with respect to-(i)details of all agreements referred to in [clause (b) of sub-regulation (1) of regulation 9A] [Inserted by S.O. 1449(E), dated 7.9.2006];(ii)total amount of securities of each body corporate subscribed to in pursuance of an agreement referred to in [clause (b) of sub-regulation (1) of regulation 9A] [Inserted by S.O. 1449(E), dated 7.9.2006];(iii)statement of capital adequacy requirements as specified in regulation 7;(iv)such other records as may be specified by the Board for underwriting.(4)Every underwriter shall intimate to the Board the place where the books of accounts, records and documents are maintained.
