Securities And Exchange Board Of India - Subsection
Section 3(2) in Securities and Exchange Board of India (Share Based Employee Benefits) Regulations, 2014
(2)A company may implement several schemes as permitted under these regulations through a single trust:Provided that such single trust shall keep and maintain proper books of account, records and documents, for each such scheme so as to explain its transactions and to disclose at any point of time the financial position of each scheme and in particular give a true and fair view of the state of affairs of each scheme.
