Section 21 in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999
21. Maintenance of Books of Accounts records, etc.
- Every credit rating agency shall keep and maintain, for a minimum period of five years, the following books of accounts, records and documents, namely:(a)copy of its balance sheet, as on the end of each accounting period;(b)a copy of its profit and loss account for each accounting period;(c)a copy of the auditor's report on its accounts for each accounting period.(d)a copy of the agreement entered into, with each client;(e)information supplied by each of the clients;(f)correspondence with each client;(g)ratings assigned to various securities including upgradation and down gradation (if any) of the ratings so assigned.(h)rating notes considered by the rating committee;(i)record of decisions of the rating committee;(j)letter assigning rating;(k)particulars of fees charged for rating and such other records as the Board may specify from time to time.(2)Every credit rating agency shall intimate to the Board the place where the books of account, records and documents required to be maintained under these regulations are being maintained.
