Securities And Exchange Board Of India - Subsection
Section 63(2) in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996
(2)On receipt of the reply if any, from the depository, participant, issuer or its agent, as the case may be, the Board may call upon him to take such measures as the Board may deem fit in the interest of the securities market and for due compliance with the provisions of the Act, the Depositories Ordinance, regulations, the bye-laws and agreements.[63-A. Application of Auditor.- [Inserted by S.O. 546(E), dated 7.7.1999]The Board shall have the power to appoint an auditor to inspect or investigate, into the books of accounts, records, documents, infrastructures, systems and procedures or affairs of a depository, a participant, a beneficial owner, an issuer or its agent:Provided that the auditor so appointed shall have the same powers of the inspecting or investigating officer as stated in regulations 59 and 60, and the obligation of the depository, participant, beneficial owner, issuer or its agent and their respective directors, officers and employees, as the case may be, as stated in Regulation 61, shall be applicable to the inspection or investigation under this Regulation.
