Securities And Exchange Board Of India - Subsection
Section 17(1) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(1)The manager shall apply for delisting of units of the REIT to the Board and the designated stock exchanges if,-(a)the public holding falls below the specified limit under sub-regulation (7) of regulation 16;(b)[ ***] [Omitted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).](c)if there are no projects or assets remaining under the REIT for a period exceeding six months and REIT does not propose to invest in any project in future:Provided that, the period may be extended by further six months, with the approval of unit holders in the manner as specified in regulation 22;(d)the Board or the designated stock exchanges require such delisting for violation of the listing agreement or these regulations or the Act;(e)the sponsor(s) or trustee requests such delisting and such request has been approved by unit holders in accordance with sub-regulation (6) of regulation 22;(f)unit holders apply for such delisting in accordance with regulation 22;(g)the Board or the designated stock exchanges require such delisting for violation of the listing agreement, these regulations or the Act or in the interest of the unit holders.
