Securities And Exchange Board Of India - Subsection
Section 16(2) in Securities and Exchange Board of India (Mutual Funds) Regulations, 1996
(2)No person shall be eligible to be appointed as a trustee unless-(a)he is a person of ability, integrity and standing; and(b)has not been found guilty of moral turpitude; and(c)has not been convicted of any economic offence or violation of any securities laws; and(d)has furnished particulars as specified in Form C.
