Securities And Exchange Board Of India - Subsection
Section 16(4) in Securities and Exchange Board of India (Mutual Funds) Regulations, 1996
(4)No person who is appointed as a trustee of a mutual fund shall be eligible to be appointed as a trustee of any other mutual fund:Provided that any mutual fund which is not in compliance with sub-regulation (3) or (4) as at the commencement of the Securities and Exchange Board of India (Mutual Funds) (Fifth Amendment) Regulations, 2006 shall ensure compliance therewith within three months from such commencement.] [Substitute by Notification No. F. No. SEBI/LAD/DOP/83065/2006, dated 21st December, 2006]
