Securities And Exchange Board Of India - Subsection
Section 15(1A) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993
(1A)[ The debenture trustee shall:(a)obtain reports from the lead bank regarding progress of the project;(b)monitor utilisation of funds raised in the issue;(c)obtain a certificate from the issuer's auditors:(i)in respect of utilisation of funds during the implementation period of the project; and(ii)in the case of debentures issued for financing working capital, at the end of each accounting year.]
