Section 16 in Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) Regulations, 1993
16. Board's right to inspect.
(1)Where it appears to the Board so to do, it may appoint one or more persons as inspecting authority to undertake inspection of the books of accounts, other records and documents of the registrar to an issue or share transfer agent for any of the purposes specified in sub-regulation (2).(2)The purposes referred to in sub-regulation (1) shall be as follows, namely:(a)to ensure that the books of accounts and other books are being maintained in the manner required;(b)that the provisions of the Act, rules, regulations and the provisions of the Securities Contracts (Regulation) Act, 1956, (42 of 1956) and the rules made thereunder are being complied with;(c)to investigate into the complaints received from investors, other registrars to an issue or share transfer agents or any other intermediaries in the securities market on any matter having a bearing on the activities of the registrar to an issue or share transfer agent;(d)to investigate suo-moto in the interest of securities market or investors interest into the affairs of the registrar to an issue or share transfer agent.
