Securities And Exchange Board Of India - Subsection
Section 19(1) in Securities and Exchange Board of India (Custodian) Regulations, 1996
(1)Without prejudice to the provisions of any other law for the time being in force every [custodian] [Substituted 'custodian of securities' by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).] shall maintain the following records and documents, namely -(a)records containing details of securities [goods] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).],[assets or documents] [Inserted by Notification No. 11/LC/GN/15/2008/130775, dated 4.7.2008 (w.e.f. 16.5.1996).] received and released on behalf of each client;(b)records containing details of monies received and released on behalf of each client;(c)records containing details of rights or entitlements of each client arising from the securities held on behalf of the client;(d)records containing details of registration of securities in respect of each client;(e)ledger for each client;(f)records containing details of instructions received from and sent to clients;(g)records of all reports submitted to the Board.
