Securities And Exchange Board Of India - Subsection
Section 13(2) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
(2)The auditor shall comply with the following conditions at all times,-(a)the auditor shall conduct audit of the accounts of the InvIT and draft the audit report based on the accounts examined by him and after taking into account the relevant accounting and auditing standards, as may be specified by the Board;(b)the auditor shall, to the best of his information and knowledge, ensure that the accounts and financial statements give a true and fair view of the state of the affairs of the InvIT, including profit or loss and cash flow for the period and such other matters as may be specified;(c)the auditor shall have a right of access at all times to the books of accounts and vouchers pertaining to activities of the InvIT;(d)the auditor shall have a right to require such information and explanation pertaining to activities of the InvIT as he may consider necessary for the performance of his duties as auditor from the employees of InvIT or [holdco or] [Inserted by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).] parties to the InvIT or [holdco or] [Inserted by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).] SPV or any other person in possession of such information.
