Section 27 in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
27. Boards right to inspect.
- The Board may suo motu or upon receipt of information or complaint appoint one or more persons as inspecting officers to undertake inspection of the books of accounts, records and documents relating to activity of the InvIT [or holdco or SPV or parties to the InvIT] [Inserted by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).] for any of the following reasons, namely,--(a)to ensure that the books of account, records and documents are being maintained by the InvIT or parties to the InvIT in the manner specified in these regulations;(b)to inspect into complaints received from unit holders, clients or any other person, on any matter having a bearing on the activities of the InvIT;(c)to ascertain whether the provisions of the Act and these regulations are being complied with by the InvIT and parties to the InvIT; and(d)to inspect suo motu into the affairs of the InvIT, in the interest of the securities market or in the interest of investors.
