Securities And Exchange Board Of India - Subsection
Section 16(2) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995
(2)The Foreign Institutional Investor shall ensure that the domesticcustodian takes steps for -(a)monitoring of investments of the Foreign Institutional Investor in India;(b)reporting to the Board on a daily basis the transactions entered into by the Foreign Institutional Investor;(c)preservation for five years of records relating to his activities as a Foreign Institutional Investor; and(d)furnishing such information to the Board as may be called for by the Board with regard to the activities of the Foreign Institutional Investor and as may be relevant for the purpose of this regulation.
