Section 24 in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012
24. Obligation of Manager.
- The Manager shall be obliged to:(a)address all investor complaints;(b)provide to the Board any information sought by Board;(c)maintain all records as may be specified by the Board;(d)take all steps to address conflict of interest as specified in these regulations;(e)ensure transparency and disclosure as specified in the regulations.
