Securities And Exchange Board Of India - Subsection
Section 15(1) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008
(1)A special purpose distinct entity may appoint either the originator or any other person as servicer in respect of any of its schemes, subject to the following, namely :-(a)the trustees shall ensure that the servicer keeps proper accounts in respect of the activities delegated to him;(b)the trustees shall ensure that the servicer has adequate operational systems and resources to administer the asset pool in relation to a securitisation transaction.
