Securities And Exchange Board Of India - Subsection
Section 16(2) in Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) 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 books are being maintained in the manner required;(b)that the provisions of the Act, rules, regulations and the provisions of the Securities Contracts (Regulation) Act, 1956, (42 of 1956) and the rules made thereunder are being complied with;(c)to investigate into the complaints received from investors, other registrars to an issue or share transfer agents or any other intermediaries in the securities market on any matter having a bearing on the activities of the registrar to an issue or share transfer agent;(d)to investigate suo-moto in the interest of securities market or investors interest into the affairs of the registrar to an issue or share transfer agent.
