Section 31 in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993
31. A Debenture Trustee shall not be party to-
(i)creation of false market;(ii)price rigging or manipulation;(iii)passing of unpublished price sensitive information in respect of securities which are listed and proposed to be listed in any stock exchange to any person or intermediary.[Schedule IV] [Substituted by the SEBI (Debenture Trustees) (Amendment) Regulations, 2003, w.e.f 4-7-2003. Earlier, it was amended by the SEBI (Debenture Trustees) (Second Amendment) Regulations, 2000, w.e.f. 8-8-2000.]Securities and Exchange Board of India (Debenture Trustees) Regulations, 1993[Regulation 14]Contents of Trust DeedEvery debenture trustee shall ensure that the trust deed executed between a body corporate and debenture trustee shall amongst other things provide for the following matters namely: -
