Section 4 in Securities And Exchange Board Of India (Debenture Trustees) Regulations, 1993
4. Furnishing of further information, clarification, etc.-
(1)The Board may require the applicant to furnish further information or clarification regarding matters which are relevant to a debenture trustee to consider the application for a grant of a certificate.(2)The applicant or, its principal officer shall, if so required, appear before the Board for personal representation.
