Section 17 in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
17. Delisting of units.
(1)The manager shall apply for delisting of units of the REIT to the Board and the designated stock exchanges if,-(a)the public holding falls below the specified limit under sub-regulation (7) of regulation 16;(b)[ ***] [Omitted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).](c)if there are no projects or assets remaining under the REIT for a period exceeding six months and REIT does not propose to invest in any project in future:Provided that, the period may be extended by further six months, with the approval of unit holders in the manner as specified in regulation 22;(d)the Board or the designated stock exchanges require such delisting for violation of the listing agreement or these regulations or the Act;(e)the sponsor(s) or trustee requests such delisting and such request has been approved by unit holders in accordance with sub-regulation (6) of regulation 22;(f)unit holders apply for such delisting in accordance with regulation 22;(g)the Board or the designated stock exchanges require such delisting for violation of the listing agreement, these regulations or the Act or in the interest of the unit holders.(2)The Board and the designated stock exchanges may consider such application for approval or rejection as may be appropriate in the interest of the unit holders.(3)The Board, instead of requiring delisting of the units, if it deems fit, may provide additional time to the REIT or parties to the REIT to comply with regulations.(4)The Board may reject the application for delisting and take any other action, as it deems fit, under these regulations or the Act for violation of the listing agreement or these regulations or the Act.(5)The procedure for delisting of units of REIT including provision of exit option to the unit holders shall be in accordance with the listing agreement and in accordance with procedure as may be specified by the Board and by the designated stock exchanges from time to time.(6)The Board may require the REIT to wind up and sell its assets in order to redeem units of the unit holders for the purpose of delisting of units and the Board may through circulars or guidelines specify the manner of such winding up or sale.(7)After delisting of its units, the REIT shall surrender its certificate of registration to the Board and shall no longer undertake activity of a REIT:Provided that the REIT and parties to the REIT shall continue to be liable for all their acts of omissions and commissions with respect to activities of the REIT notwithstanding such surrender.
