Companies (Amendment) Act, 2000

96. Amendment of section 209A.-

In section 209A of the principal Act,-

(a) in sub-section (1), for clause (ii) and the proviso, the following shall be substituted, namely:-

"(ii) by such officer of the Government as may be authorised by the Central Government in this behalf;

(iii) by such officers of the Securities and Exchange Board of India as may be authorised by it:

Provided that such inspection may be made without giving any previous notice to the company or any officer thereof: Provided further that the inspection by the Securities and Exchange Board of India shall be made in respect of matters covered under sections referred to in section 55A;";

(b) In sub-section (6), after the words "Central Government", the words "or the Securities and Exchange Board of India in respect of inspection made by its officers" shall be inserted;

(c) in sub-section (8), for the words "five thousand rupees", the words "fifty thousand rupees" shall be substituted.