Securities And Exchange Board Of India - Subsection
Section 22(3) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
(3)[For an] [Substituted 'With respect to publicly offered' by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).] InvITs,-(a)an annual meeting of all unit holders shall be held not less than once a year within one hundred twenty days from the end of financial year and the time between two meetings shall not exceed fifteen months;(b)with respect to the annual meeting of unit holders,-(i)any information that is required to be disclosed to the unit holders and any issue that, in the ordinary course of business, may require approval of the unit holders may be taken up in the meeting including,-
