Securities And Exchange Board Of India - Subsection
Section 26(2) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
(2)The trustee shall maintain records, wherever applicable, pertaining to,-(a)certificate of registration granted by the Board;(b)registered trust deed;(c)documents pertaining to application made to the Board for registration as an InvIT;(d)titles of the infrastructure assets:Provided that where the original title documents are deposited with the lender or any other person in respect of any loan or debt, the trustee shall maintain copies of such title documents;(e)notices and agenda send to unit holders for meetings held;(f)minutes of meetings and resolutions passed therein;(g)periodical reports and disclosures received by the trustee from the investment manager;(h)disclosures, periodically or otherwise, made to the Board, unit holders and the designated stock exchanges;(i)any other material documents.
