Securities And Exchange Board Of India - Subsection
Section 10(18) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
(18)The investment manager shall submit to the trustee,-a. quarterly reports on the activities of the InvIT including receipts for all funds received by it and for all payments made, position on compliance with these regulations, specifically compliance with regulations 18, 19 and 20, performance report, status of development of under-construction projects, within thirty days of end of such quarter;b. valuation reports as required under these regulations within fifteen days of the receipt of the valuation report from the valuer;c. decision to acquire or sell or develop or bid for any asset or project or expand existing completed assets or projects along with rationale for the same;d. details of any action which requires approval from the unit holders as may be required under the regulations;e. details of any other material fact including change in its directors, change in its shareholding, any legal proceedings that may have a significant bearing on the activity of the InvIT, within seven working days of such action.
