Section 20 in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
20. Additional requirements for issue of convertible debt instruments.
(1)In addition to other requirements laid down in these regulations, an issuer making a public issue or rights issue of convertible debt instruments shall comply with the following conditions:(a)it has obtained credit rating from one or more credit rating agencies;(b)it has appointed one or more debenture trustees in accordance with the provisions of section 117B of the Companies Act, 1956 and Securities and Exchange Board of India (Debenture Trustees) Regulations. 1993;(c)it has created debenture redemption reserve in accordance with the provisions of section 1 17C of the Companies Act. 1956;(d)if the issuer proposes to create a charge or security on its assets in respect of secured convertible debt instruments, it shall ensure that:(i)such assets are sufficient to discharge the principal amount at all times;(ii)such assets are free from any encumbrance;(iii)where security is already created on such assets in favour of financial institutions or banks or the issue of convertible debt instruments is proposed to be secured by creation of security on a leasehold land, the consent of such financial institution, bank or lessor for a second or pad passu charge has been obtained and submitted to the debenture trustee before the opening of the issue;(iv)the security/asset cover shall be arrived at after reduction of the liabilities having a first/prior charge, in case the convertible debt instruments are secured by a second or subsequent charge.(2)The issuer shall redeem the convertible debt instruments in terms of the offer document.
