Section 7A in Securities and Exchange Board of India (Debenture Trustees) Rules, 1993
7A. [ Capital Adequacy Requirement. [Substituted by the SEBI (Debenture Trustees) (Second Amendment) Regulations, 2011, w.e.f. 14-12-2011. Prior to substation, as inserted by the SEBI (Debenture Trustees) (Amendment) Regulations, 2003, w.e.f. 4-7-2003.]
- The capital adequacy requirement referred to in clause (g) of regulation 6 shall not be less than the networth of [ten] crore rupees:Provided that a debenture trustee, who was granted a certificate of initial or permanent registration, as the case may be, under these regulations prior to the commencement of the Securities and Exchange Board of India (Debenture Trustees) (Second Amendment) Regulations, 2011, shall raise its networth to the said minimum within a period of two years from such commencement.][Provided that a debenture trustee holding certificate of registration as on the date of commencement of the Securities and Exchange Board of India (Debenture Trustees) (Amendment) Regulations, 2019 shall fulfil the net worth requirements within three years from the date of such commencement.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/14, dated 7.5.2019 (w.e.f. 29.12.1993).]
