Securities And Exchange Board Of India - Subsection
Section 26(2) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(2)The trustee shall maintain records pertaining to,-(a)certificate of registration granted by the Board;(b)registered trust deed;(c)documents pertaining to application made to the Board for registration as a REIT;(d)titles of the real estate assets:Provided that where the original title documents are deposited with the lender in respect of any loan/debt, the trustee shall maintain copies of such title documents;(e)notices and agenda send to unit holders for meetings held;(f)minutes of meetings and resolutions passed therein;(g)periodical reports and disclosures received by the trustee from the manager;(h)disclosures, periodically or otherwise, made to the Board, unit holders and to the designated stock exchanges;(i)any other material documents.
