Securities And Exchange Board Of India - Subsection
Section 14(2) in Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) Regulations, 1993
(2)Every registrar to an issue shall also maintain the following records with respect to:-(a)all the applications received from investors in respect of an issue;(b)all applications of investors rejected and reasons therefor;(c)basis of allotment of securities to the investors as finalised in consultation with the stock exchange;(d)terms and conditions of purchase of securities;(e)allotment of securities;(f)list of names of allottees and non-allottees of the securities;(g)refund orders despatched to investors in respect of application monies received from them in response to an issue;(h)such other records as may be specified by the Board for carrying on the activities as registrars to an issue.
