Securities And Exchange Board Of India - Subsection
Section 18(2) in Securities and Exchange Board of India {KYC (Know Your Client) Registration Agency} Regulations, 2011
(2)The Board may inspect a KRA for the following purposes:(a)that the books of accounts, records and KYC documents, [as specified by the Board from time to time] [Replaced for 'as prescribed by the Board' by Notification No. SEBI/LAD-NRO/GN/2022/72, dated 28.01.2022 (w.e.f. 02.12.2011).], are being maintained by the KRA;(b)to look into the complaints received by the KRA from clients or any other person;(c)to ascertain whether the provisions of the Act and these regulations are being complied with;(d)to ascertain whether the systems, procedures and safeguards being followed by a KRA are adequate;(e)to ensure that privacy of clients' data is maintained and the same is not shared with any other agency/associates in violation of these regulations;(f)to ensure that the affairs of a KRA are being conducted in a manner which are in the interest of the investors and securities market.
