Securities And Exchange Board Of India - Subsection
Section 18(9) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(9)Conditions specified in sub-regulations (4), (5), (6), (7) and (8) shall be monitored on a half-yearly basis and at the time of acquisition of an asset:Provided that if such conditions are breached on account of market movements of the price of the underlying assets or securities or change in tenants or expiry of lease or sale of properties, the manager shall inform the same to the trustee and ensure that the conditions as specified in this regulation are satisfied within six months of such breach:Provided further that the period may be extended by another six months subject to approval from investors in accordance with regulation 22.
