Section 29 in Securities And Exchange Board Of India (Debenture Trustees) Regulations, 1993
29. Show cause notice and order.-
(1)On receipt of the report from the enquiry officer, the Board shall consider the same and issue a show cause notice as to why the penalty as it considers appropriate should not be imposed.(2)The debenture trustee shall within twenty-one days of the dates of the receipt of the show cause notice sent a reply to the Board.(3)The Board after considering the reply to the show cause notice if received, shall as soon as possible but not later than thirty days from the receipt of the reply, if any, pass such orders as it thinks fit.(4)Every order passed under sub-regulation (3) shall be self-contained and give reasons for the conclusions stated therein including justification of the penalty imposed by that order.(5)The Board shall send a copy of the order under sub-regulation (3) to the debenture trustee.
