Section 31 in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999
31. Obligations of credit rating agency on inspection or investigation by the Board.
(1)It shall be the duty of every credit rating agency whose affairs are being inspected or investigated, and of every director, officer or employee thereof, to produce to the inspecting or investigating officer such books, accounts and other documents in its or his custody or control and furnish him with such statements and information relating to its rating activities, as the inspecting officer may require within such reasonable period as may be specified by the said officer.(2)The credit rating agency shall -(a)allow the inspecting officer to have reasonable access to the premises occupied by such credit rating agency or by any other person on its behalf;(b)extend to the inspecting officer reasonable facility for examining any books, records, documents and computer data in the possession of the credit rating agency; and(c)provide copies of documents or other materials which, in the opinion of the inspecting officer, are relevant for the purposes of the inspection or investigation, as the case may be.(3)The inspecting officer, in the course of inspection or investigation, shall be entitled to examine, or record the statements, of any officer, director or employee of the credit rating agency for the purposes connected with the inspection or investigation.(4)Every director, officer or employee of the credit rating agency shall be bound to render to the inspecting officer all assistance in connection with the inspection or investigation which the inspecting officer may reasonably require.
