Securities And Exchange Board Of India - Subsection
Section 15(4) in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993
(4)A debenture trustee shall maintain the networth requirements as specified in these regulations on a continuous basis and shall inform the Board immediately in respect of any shortfall in the networth and in such a case it shall not be entitled to undertake new assignments until it restores the networth to the level of specified requirement within the time specified by the Board.
