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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 15(1)(m) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993

(m)[ appoint a nominee director on the Board of the body corporate in the event of: [Inserted by the SEBI (Debenture Trustees) (Second Amendment) Regulations, 2000, w.e.f, 8-8-2000.]
(i)two consecutive defaults in payment of interest to the debenture holders; or
(ii)default in creation of security for debentures; or
(iii)default in redemption of debentures;