Section 26A in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
26A. Applicability.
(1)The provisions of this chapter shall apply to an InvIT, which proposes to issue units or has issued units, on a private placement basis in terms of these regulations.(2)The units so issued or proposed to be issued shall not be eligible to be listed on recognised stock exchanges.(3)All the provisions of these regulations applicable to an InvIT, whose units are privately placed and listed or proposed to be listed, shall be applicable to an InvIT issuing units/who has issued units under the provisions of this chapter, except for the following -(a)sub-regulation (4), (9),(10) and (22) of regulation 10;(b)sub-regulation (1A) and (2) of regulation 14;(c)regulation 16;(d)regulation 17;(e)regulation 20;(f)sub-regulation (6) of regulation 21;(g)sub-clause (iv) of clause (f) of sub-regulation (5) of regulation 22; (h) regulation 23;(i)sub-regulation (15) of regulation 9 in respect of obtaining prior approval of the Board for any change in the investment manager;(j)sub-regulation (17) of regulation 9 in respect of obtaining prior approval of the Board in case of change in control of the investment manager.
