Securities And Exchange Board Of India - Subsection
Section 23(5) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(5)The manager shall disclose to the designated stock exchanges any information having bearing on the operation or performance of the REIT as well as price sensitive information which includes but is not restricted to the following,-(a)acquisition or disposal of any properties, value of which exceeds five per cent of value of the REIT assets;(b)additional borrowing, at level of [holdco or] [Inserted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] SPV or the REIT, resulting in such borrowing exceeding five per cent of the value of the REIT assets during the year;(c)additional issue of units by the REIT;(d)details of any credit rating obtained by the REIT and any change in such rating;(e)any issue which requires approval of the unit holders;(f)any legal proceedings which may have significant bearing on the functioning of the REIT;(g)notices and results of meetings of unit holders;(h)any instance of non-compliance with these regulations including any breach of limits specified under these regulations;(i)any material issue that in the opinion of the manager or trustee needs to be disclosed to the unit holders.
