Section 19 in Securities and Exchange Board of India (Underwriters) Regulations, 1993
19. Board's right to inspect:-
(1)Where it appears to the Board so to do, it may appoint one or more persons as inspecting authority to undertake the inspection of the books of accounts, other records and documents of the underwriter for any of the purposes specified in sub-regulation (2).(2)The purposes referred to in sub-regulation (1) shall be as follows, namely:-(a)to ensure that the books of accounts and other records and documents are being maintained in the manner required;(b)that the provisions of the Act, rules and regulations are being complied with;(c)to investigate into the complaints received from investors, other underwriters or any other person on any matter having a bearing on the activities of the underwriter; and(d)to investigate suo-moto in the interest of securities business or investors' interest into the affairs of the underwriter.
