Securities And Exchange Board Of India - Subsection
Section 23(6) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
(6)The investment manager shall disclose to the designated stock exchanges any information having bearing on the operation or performance of the InvIT as well as price sensitive information which includes but is not restricted to the following, -(a)acquisition or disposal of any projects, directly or through [holdco or] [Inserted by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).] SPV, value of which exceeds five per cent. of value of the InvIT assets;(b)additional borrowing, at level of [holdco or] [Inserted by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).] SPV or the InvIT, exceeding fifteen per cent. of the value of the InvIT assets ;(c)additional issue of units by the InvIT;(d)details of any credit rating obtained by the InvIT 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 InvIT;(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 the regulations;(i)any material issue that in the opinion of the investment manager or trustee needs to be disclosed to the unit holders.
