Section 7 in Securities And Exchange Board Of India (Debenture Trustees) Regulations, 1993
7. [ Eligibility for being debenture trustee. [Substituted by Notification No. SEBI/LAD-NRO/GN/2017-18/011, dated 13.6.2017 (w.e.f 29.12.1993)]
- No person shall be entitled to act as a debenture trustee unless it is-(a)a scheduled bank carrying on commercial activity; or(b)a public financial institution as defined (sic in) sub-section (72) of Section 2 of the Companies Act, 2013; or(c)an insurance company; or(d)body corporate as defined under sub-section (11) of Section 2 of the Companies Act, 2013.].
