Securities And Exchange Board Of India - Subsection
Section 10(9) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
(9)The investment manager [and the merchant banker(s)] [Inserted by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).] shall be responsible for all activities pertaining to issue of units and listing of units of the InvIT including,-a. filing of placement memorandum with the Board;b. filing [of the] [Substituted 'the draft and final' by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).] offer document with the Board and the exchanges within the prescribed time period;c. dealing with all matters up to allotment of units to the unit holders;d. obtaining in-principle approval [and final listing and trading approvals] [Inserted by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).] from the designated stock exchanges;e. dealing with all matters relating to issue and listing of the units of the InvIT as specified under Chapter IV and any guidelines as may be issued by the Board in this regard.
