Section 3 in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993
3. Application for grant of certificate [of initial registration] [Inserted by SEBI (Debenture Trustees) (Amendment) Regulations, 2011, w.e.f. 5-7-2011.].
(1)An application by a debenture trustee for grant of a certificate [of initial registration] [Inserted by SEBI (Debenture Trustees) (Amendment) Regulations, 2011, w.e.f. 5-7-2011.] shall be made to the Board in Form A.(1A)[ An application for registration made under sub-regulation (1) shall be accompanied by a non-refundable application fee as specified in Schedule II.] [Inserted by the SEBI (Debenture Trustees) (Amendment) Regulations, 2006, w.e.f. 7-9-2006.](2)Notwithstanding anything contained in sub-regulation (1), any application made by a debenture trustee prior to coming into force of these regulations containing such particulars as near thereto as mentioned in Form A shall be treated as an application made in pursuance of sub-regulation (1) and dealt with accordingly.
