Section 42(2) in The Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012
(2)Subject to the provisions of any other law for the time being in force, every recognised clearing corporation shall maintain and preserve the following books of account and documents for a minimum period of ten years, namely:-(a)Minute books of the meetings of:(i)governing board;(ii)any committees of the governing board;(b)Record of clearing members showing their full names, addresses and details of bank and depository accounts for settlement purposes;(c)Transaction records;(d)Record of security deposits;(e)Margin deposits book;(f)Client margin collection details;(g)Ledgers;(h)Journals;(i)Cash book;(j)Bank account statement;(k)Such other books of accounts and documents as may be specified by the Board from time to time.
