Securities And Exchange Board Of India - Subsection
Section 34(3) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008
(3)In such meeting, the investors may move a motion to-(a)call upon the trustee and the special purpose distinct entity to wind up the scheme and distribute the realisations;(b)remove the trustee;(c)appoint a new trustee in place of the one removed under clause (b):Provided that any such decision shall be taken by means of a special resolution of the investors of the scheme and sections 179 and 189 of the Companies Act, 1956 (1 of 1956) shall mutatis mutandis apply to such special resolution :Provided further that the new trustee appointed under clause (c) is registered with the Board under these regulations or is exempted from such registration.
