Securities And Exchange Board Of India - Subsection
Section 19(2) in Securities and Exchange Board of India (Underwriters) Regulations, 1993
(2)The purposes referred to in sub-regulation (1) shall be as follows, namely:-(a)to ensure that the books of accounts and other records and documents are being maintained in the manner required;(b)that the provisions of the Act, rules and regulations are being complied with;(c)to investigate into the complaints received from investors, other underwriters or any other person on any matter having a bearing on the activities of the underwriter; and(d)to investigate suo-moto in the interest of securities business or investors' interest into the affairs of the underwriter.
