Securities And Exchange Board Of India - Subsection
Section 22(2) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
(2)With respect to any matter requiring approval of the unit holders,-(a)a resolution shall be considered as passed when the votes cast by unit holders, so entitled and voting, in favour of the resolution exceed a certain percentage as specified in these regulations, of votes cast against;(b)the voting may also be done by postal ballot or electronic mode;(c)a notice of not less than twenty one days shall be provided to the unit holders;(d)voting by any person who is a related party in such transaction as well as associates of such person(s) shall not be considered on the specific issue;(e)investment manager shall be responsible for all the activities pertaining to conducting of meeting of the unit holder, subject to overseeing by the trustee:Provided that in issues pertaining to the investment manager such as change in investment manager including removal of the investment manager or change in control of the investment manager, trustee shall convene and handle all activities pertaining to conduct of the meetings:Provided further that in respect of issues pertaining to the trustee Including change in the trustee, the trustee shall not be involved in any manner in the conduct of the meeting.
