Section 18 in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993
18. Information to the Board.
(1)Every debenture trustee shall as and when required by the Board submit the following information and documents, namely:-(a)the number and nature of the grievances of the debenture holders received and resolved;(b)copies of the trust deed;(c)non-payment or delayed payment of interest to debenture holders, if any, in respect of each issue of debentures of a body corporate;(d)details of despatch and transfer of debenture certificates giving therein the dates, mode, etc.;(e)any other particular or document which is relevant to debenture trustee.(2)Where any information is called for under sub-regulation (1) it shall be the duty of the debenture trustees to furnish such information.
