Section 6 in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993
6. Consideration of application.
- The Board shall take into account for considering the grant of a certificate, all matters which are relevant to a debenture trustee and in particular the following, namely, whether the applicant,-(a)has the necessary infrastructure like adequate office space, equipments, and manpower to effectively discharge his activities;(b)has any past experience as a debenture trustee or has in his employment minimum two persons who had the experience in matters which are relevant to a debenture trustee;(c)or any person, directly or indirectly connected with the applicant has not been granted registration by the Board under the Act;(d)[ has in his employment at least one person who possesses the professional qualification in law from an institution recognised by the Government;] [Substituted by the SEBI (Debenture Trustees) (Amendment) Regulations, 2003, w.e.f. 4-7-2003.](e)or any of its director or principal officer is or has at any time been convicted for any offence involving moral turpitude or has been found guilty of any economic offence ;(f)[ is a fit and proper person;] [Inserted by the SEBI (Debenture Trustees) (Amendment) Regulations, 1998, w.e.f. 5-1-1998.](g)[ fulfills the capital adequacy requirements specified in regulation 7A.] [Inserted by the SEBI (Debenture Trustees) (Amendment) Regulations, 2003, w.e.f. 4-7-2003.]
