Securities And Exchange Board Of India - Subsection
Section 15(1) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012
(1)Investments by all categories of Alternative Investment Funds shall be subject to the following conditions:-(a)Alternative Investment Fund may invest in securities of companies incorporated outside India subject to such conditions or guidelines that may be stipulated or issued by the Reserve Bank of India and the Board from time to time;(b)Co-investment in an investee company by a Manager or Sponsor shall not be on terms more favourable than those offered to the Alternative Investment Fund;(c)Category I and II Alternative Investment Funds shall invest not more than twenty five percent of the corpus in one Investee Company;(d)Category III Alternative Investment Fund shall invest not more than ten percent of the corpus in one Investee Company(e)Alternative Investment Fund shall not invest in associates except with the approval of seventy five percent of investors by value of their investment in the Alternative Investment Fund;(f)Un-invested portion of the corpus may be invested in liquid mutual funds or bank deposits or other liquid assets of higher quality such as Treasury bills, CBLOs, Commercial Papers, Certificates of Deposits, etc. till deployment of funds as per the investment objective;(g)Alternative Investment Fund may act as Nominated Investor as specified in clause (b) of sub-regulation (1) of regulation 106N of the Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009.
