Section 34 in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018
34. Furnishing information, clarification, and personal representation.
(1)The Board may require the applicant, or the depository to which the applicant is to be admitted as a participant, to furnish such further information or clarification as may be considered necessary for the grant of a certificate of registration to the applicant.(2)The applicant or his authorised representative shall, if so required, appear before the Board for personal representation in connection with the grant of a certificate of registration.
