Section 117B(3) in The Companies (Amendment) Act, 2000
(3)In particular, and without prejudice to the generality of the foregoing functions, a debenture trustee may take such other steps as he may deem fit-(a) to ensure that the assets of the company issuing debentures and each of the guarantors are sufficient to discharge the principal amount at all times;(b)to satisfy himself that the prospectus or the letter of offer does not contain any matter which is inconsistent with the terms of the debentures or with the trust deed;(c)to ensure that the company does not commit any breach of covenants and provisions of the trust deed;(d)to take such reasonable steps to remedy any breach of the covenants of the trust deed or the terms of issue of debentures;(e)to take steps to call a meeting of holders of debentures as and when such meeting is required to be held.
