Section 7 in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999
7. Furnishing of information, clarification and personal representation.
(1)The Board may require the applicant to furnish such further information or clarification as the Board may consider necessary, for the purpose of processing of the application.(2)The Board, if it so desires, may ask the applicant or its authorised representatives to appear before the Board, for personal representation in connection with the grant of certificate
