Securities And Exchange Board Of India - Subsection
Section 12(5) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999
(5)The Board may, in order to protect the interests of investors, appoint any person to take charge of the records, documents or reports relating to the rating activities of a credit rating agency referred to in sub-regulation (4) and for this purpose also determine the terms and conditions of such appointment.
