Securities And Exchange Board Of India - Subsection
Section 19(2) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993
(2)The purposes referred to in sub-regulation (1) shall be as follows, namely: -(a)to ensure that the records and documents which are relevant to debenture trustees are being maintained in the manner required by the Board;(b)that the provisions of the Companies Act, 1956, rules and regulations are being complied with;(c)to ascertain as to whether there exist any circumstances which would render the debenture trustee ineligible for grant of registration or continuance thereof;(d)to investigate into the complaints received from investors, other debenture trustees or any other person on any matter having a bearing on the activities of the debenture trustee; and(e)to investigate suo moto in the interest of securities business or investors interest into the affairs of the debenture trustee.
