Section 20 in Securities and Exchange Board of India (Custodian) Regulations, 1996
20. Information to the Board.
(1)The Board may, at any time, call for any information from a [custodian] [Substituted 'custodian of securities' by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).] with respect to any matter relating to its activity as [custodian] [Substituted 'custodian of securities' by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).].(2)Where any information is called for by the Board under sub-regulation (1), it shall be the duly of the [custodian] [Substituted 'custodian of securities' by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).] to furnish such information within such reasonable period as the Board may specify.
