Securities And Exchange Board Of India - Subsection
Section 20(1) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008
(1)The Board may appoint a qualified auditor to inspect the books of account or the affairs of an intermediary:Provided that the auditor so appointed shall have the same powers of the inspecting authority mentioned in regulation 17 and the obligation of the intermediary and its employees mentioned in regulation 19 shall be applicable to the inspection under this regulation.Explanation. For the purpose of this sub-regulation, the expression `qualified auditor' shall have the meaning derived from section 226 of the Companies Act, 1956 (1 of 1956).
