Securities And Exchange Board Of India - Subsection
Section 17(2) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008
(2)The purposes referred to in sub-regulation (1) may include:-(a)to ensure that the books of account, records including telephone records and electronic records and documents are being maintained in the manner required under the relevant regulations;(b)to ascertain whether adequate internal control systems, procedures and safeguards have been established and are being followed by the intermediary to fulfill its obligations under the relevant regulations;(c)to ascertain whether any circumstances exist which would render the intermediary unfit or ineligible;(d)to ascertain whether the provisions of the securities laws and the directions or circulars issued thereunder are being complied with;(e)to inquire into the complaints received from investors, clients, other market participants or any other person on any matter having a bearing on the activities of the intermediary;(f)to inquire suo motu into such matters as may be deemed fit in the interest of investors or the securities market.
