Securities And Exchange Board Of India - Subsection
Section 26(1) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(1)The manager shall maintain records pertaining to the activity of the REIT including, [for a period of not less than seven years] [Inserted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).]-(a)decisions of the manager with respect to investments or divestments and documents supporting the same;(b)details of investments made by the REIT and documents supporting the same;(c)agreements entered into by the REIT or on behalf of the REIT;(d)documents relating to appointment of persons as specified in sub-regulation (5) of regulation10;(e)insurance policies for real estate assets;(f)investment management agreement;(g)documents pertaining to issue and listing of units including initial offer document or follow-on offer document(s) or other offer document(s), in-principle approval by designated stock exchanges, listing agreement with the designated stock exchanges, details of subscriptions, allotment of units, etc.;(h)distributions declared and made to the unit holders;(i)disclosures and periodical reporting made to the trustee, Board, unit holders and designated stock exchanges including annual reports, half yearly reports, etc.;(j)valuation reports including methodology of valuation;(k)books of accounts and financial statements;(l)audit reports;(m)reports relating to activities of the REIT placed before the Board of Directors of the manager;(n)unit holders' grievances and actions taken thereon including copies of correspondences made with the unit holders and the Board, if any;(o)any other material documents.
