Section 4 in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993
4. Furnishing of further information, clarification, etc.
(1)The Board may require the applicant to furnish further information or clarification regarding matters which are relevant to a debenture trustee to consider the application for a grant of a certificate.(2)The applicant or, its principal officer shall, if so required, appear before the Board for personal representation.
