Section 18 in Securities And Exchange Board Of India (Debenture Trustees) Regulations, 1993
18. Information to the Board.-
(1)Every debenture trustee shall as and when required by the Board submit the following information and documents, namely:-(a)the number and nature of the grievances of the debenture holders received and resolved;(b)copies of the trust deed;(c)non-payment or delayed payment of interest to debenture holders, if any, in respect of each issue of debentures of a body corporate;(d)details of despatch and transfer of debenture certificates giving therein the dates, mode, etc.;(e)any other particular or document which is relevant to debenture trustee.(2)Where any information is called for under sub-regulation (1) it shall be the duty of the debenture trustees to furnish such information.
