Section 25 in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993
25. [ Liability for action in case of default. [Substituted by the SEBI (Procedure for Holding Enquiry by Enquiry Officer and Imposing Penalty)Regulations, 2002, w.e.f. 27-9-2002.]
- A debenture trustee who -(a)fails to comply with any conditions subject to which certificate has been granted;(b)contravenes any of the provisions of the Act, rules or regulations;(c)contravenes the provisions of the Companies Act or the rules made thereunder, shall be dealt with in the manner provided under [Chapter V of the Securities and Exchange Board of India (Intermediaries) Regulations, 2008]]
