Securities And Exchange Board Of India - Subsection
Section 22(2) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(2)With respect to any matter requiring approval of the unit holders,-(a)a resolution shall be considered as passed when the votes cast by unit holders, so entitled and voting, in favour of the resolution exceed a certain percentage, as specified in this regulation, of the votes cast against;(b)the voting may also be done by postal ballot or electronic mode;(c)a notice of not less than twenty one days either in writing or through electronic mode shall be provided to the unit holders;(d)voting by any person who is a related party in such transaction as well as associates of such person(s) shall not be considered on the specific issue;(e)manager shall be responsible for all the activities pertaining to conducting of meeting of the unit holders, subject to overseeing by the trustee:Provided that in respect of issues pertaining to the manager such as change in manager including removal of the manager or change in control of the manager, Trustee shall convene and handle all activities pertaining to conduct of the meetings:Provided further that in respect of issues pertaining to the trustee such as change in the trustee, the trustee shall not be involved in any manner in the conduct of the meeting.
