Section 15(1) in Securities Contracts (Regulation) Rules, 1957
(1)Every member of a recognised stock exchange shall maintain and preserve the following books of account and documents for a period of five years :(a)Register of transactions (Sauda book).(b)Clients' ledger.(c)General ledger.(d)Journals.(e)Cash book.(f)Bank pass-book.(g)Documents register showing full particulars of shares and securities received and delivered.
