96. Amendment of section 209A.- In section 209A of the principal Act,-(a) in sub- section (1), for clause (ii) and the proviso, the following shall be substituted, namely:-" (ii) by such officer of the Government as may be authorised by the Central Government in this behalf;(iii) by such officers of the Securities and Exchange Board of India as may be authorised by it: Provided that such inspection may be made without giving any previous notice to the company or any officer thereof: Provided further that the inspection by the Securities and Exchange Board of India shall be made in respect of matters covered under sections referred to in section 55A;";
(b)In sub- section (6), after the words" Central Government", the words" or the Securities and Exchange Board of India in respect of inspection made by its officers" shall be inserted;(c)in sub- section (8), for the words" five thousand rupees", the words" fifty thousand rupees" shall be substituted.
