Securities And Exchange Board Of India - Subsection
Section 27(1) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008
(1)Without prejudice to the provisions of sections 11 and 11C of the Act and section 209A of the Companies Act, the Board may suo-motu or upon information received by it, appoint one or more persons to undertake the inspection of the books of account, records and documents of the issuer or merchant banker or any other intermediary associated with the public issue, disclosure or listing of debt securities, as governed under these regulations, for any of the purposes specified in sub-regulation (2).
