Securities And Exchange Board Of India - Subsection
Section 40(2) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008
(2)The purposes referred to in sub-regulation (1) may be as follows, namely :-(a)to verify whether the books of account are being maintained and valuations are being done in a proper manner;(b)to verify whether the provisions of the Act, the Securities and Exchange Board of India Act, 1992 (15 of 1992), the rules and regulations made thereunder are being complied with;(c)to inquire into the complaints received from investors, other market participants or any other persons on any matter having a bearing on the regulated activities of the special purpose distinct entity;(d)to inquire into affairs of the special purpose distinct entity suo-moto in the interest of investor protection or the integrity of the market in so far as it relates to its regulated activities;(e)to inquire whether securitisation or regulated activity is being carried on as per provisions of the Act and these regulations;(f)to inquire whether the Code of Conduct has been observed.
