Section 13 in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014
13. Furnishing of information, clarification and personal representation.
(1)The Board may require the applicant or the depository of which the applicant is a participant to furnish such further information or clarification as may be considered necessary for grant of approval to act as designated depository participant.(2)The applicant or his authorized representative shall, if so required by the Board, appear before it for personal representation in connection with the grant of approval.
