Section 15 in Securities Contracts (Regulation) Rules, 1957
15. Books of account and other documents to be maintained and preserved by every member of a recognised stock exchange.
(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.(2)Every member of a recognised stock exchange shall maintain and preserve the following documents for a period of two years:(a)Member's contract books showing details of all contracts entered into by him with other members of the same exchange or counterfoils or duplicates of memos of confirmation issued to such other members.(b)Counterfoils or duplicates of contract notes issued to clients.(c)Written consent of clients in respect of contracts entered into as principals.
