Securities And Exchange Board Of India - Subsection
Section 19(2) in Securities And Exchange Board Of India (Debenture Trustees) Regulations, 1993
(2)The purposes referred to in sub-regulation (1) shall be as follows, namely:-(a)to ensure that the records and documents which are relevant to debenture trustees are being maintained in the manner required by the Board;(b)[ that the provision of the Companies Act, 2013 Circular, rules and regulation are being complied with;] [Substituted by Notification No. SEBI/LAD-NRO/GN/2017-18/011, dated 13.6.2017 (w.e.f 29.12.1993)](c)to ascertain as to whether there exist any circumstances which would render the debenture trustee ineligible for grant of registration or continuance thereof;(d)to investigate into the complaints received from investors, other debenture trustees or any other person on any matter having a bearing on the activities of the debenture trustee; and(e)to investigate suo moto in the interest of securities business or investors interest into the affairs of the debenture trustee.
