Section 18(4) in Companies (Share Capital and Debentures) Rules, 2014
(4)The meeting of all the debenture holders shall be convened by the debenture trustee on-(a)requisition in writing signed by debenture holders holding at least one-tenth in value of the debentures for the time being outstanding;(b)the happening of any event, which constitutes a breach, default or which in the opinion of the debenture trustees affects the interest of the debenture holders.
