Securities And Exchange Board Of India - Subsection
Section 24(2) in Securities and Exchange Board of India (Issue and Listing of Non-Convertible Redeemable Preference Shares) Regulations, 2013
(2)The purposes referred to in sub-regulation (1) may be as follows, namely: -(a)to verify whether the provisions of the Act, Companies Act, 1956, Securities Contracts (Regulation) Act, 1956, Depositories Act, 1996, the rules and regulations made thereunder in respect of issue of securities have been complied with;(b)to verify whether the requirement in respect of issue of securities as specified in these regulations has been complied with;(c)to verify whether the requirement of listing conditions and continuous disclosure requirement have been complied with;(d)to inquire into the complaints received from investors, other market participants or any other persons on any matter of issue and transfer of securities governed under these regulations;(e)to inquire into affairs of the issuer in the interest of investor protection or the integrity of the market governed under these regulations;(f)to inquire whether any direction issued by the Board has been complied with.
