Securities And Exchange Board Of India - Subsection
Section 24(2) in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013
(2)Notwithstanding anything contained in sub-regulation (1), where the Board is satisfied that in the interest of the investors no such notice should be given, it may by an order in writing direct that the inspection of the affairs of the investment adviser be taken up without such notice.
