Securities And Exchange Board Of India - Subsection
Section 15(2) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008
(2)Servicer may be appointed by the special purpose distinct entity to do all or any of the following, namely:-(i)to coordinate with the obligors, manage the asset pool and collections there from;(ii)administer the cash flows of such asset pool, distributions to investors; and reinvestment, if any, in accordance with the scheme; and(iii)manage incidental matters.
