Securities And Exchange Board Of India - Subsection
Section 15(2) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993
(2)A debenture trustee shall call or cause to be called by the body corporate a meeting of all the debenture holders on-(a)a requisition in writing signed by at least one-tenth of the debenture holders in value for the time being outstanding;(b)the happening of any event, which constitutes a default or which in the opinion of the debenture trustees affects the interest of the debenture holders.[Provided that a debenture trustee may seek the consent of debenture holders through e-voting, wherever applicable;Provided further that the requirement to convene a meeting of all debenture holders in case of a default in payment obligation by the issuer, shall not be applicable in case of debentures issued by way of public issue.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/14, dated 7.5.2019 (w.e.f. 29.12.1993).]
