Section 14 in Securities Contracts (Regulation) Rules, 1957
14. Books of account and other documents to be maintained and preserved by every recognised stock exchange.
- Every recognised stock exchange shall maintain and preserve the following books of account and documents for a period of five years:(1)Minute books of the meetings of-(a)members;(b)governing body;(c)any standing committee or committees of the governing body or of the general body of members.(2)Register of members showing their full names and addresses. Where any member of the stock exchange is a firm, full names and addresses of all partners shall be shown.(3)Register of authorised clerks.(4)Register of remisiers of authorised assistants.(5)Record of security deposits.(6)Margin deposits book.(7)Ledgers.(8)Journals.(9)Cash book.(10)Bank pass-book.
